SAMAKHANAJI CHANDAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. P.P. Majmudar for the applicants and learned Additional Public Prosecutor Ms. Krina Call for the respondent-State. RULE. Waived by learned Additional Public Prosecutor Ms. Krina Calla for the respondent-State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed to release them on anticipatory bail in connection with the FIR being C.R.No.I-60 of 2012 registered before the Varahi Police Station, Dist.: Patan, for the offences punishable under Sections 419, 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

(3.) IN the result, the present application is allowed by directing that in the event of applicants herein being arrested pursuant to the FIR registered at C.R.No.I-60 of 2012 registered before the Varahi Police Station, Dist.: Patan, the applicants shall be released on bail on furnishing a personal bond of Rs.10,000/- (Rupees ten thousand only) each with one surety of like amount on the following conditions: