HEMANTKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application under Section 438 of Code of Criminal Procedure, 1973 for anticipatory bail is filed in connection with first information report registered at C.R. No. I -12/2013 with Khadia Police Station, Ahmedabad for the offences punishable under Sections 420, 465, 467, 468, 471 and 120B of the Indian Penal Code. Learned advocate for the applicant submits that considering the role attributed to the applicant, nature of allegations and the applicant has roots in the society, will not flee from the course of justice and is available for investigation and the applicant has no criminal antecedents, the applicant may be granted anticipatory bail by imposing suitable conditions.

(2.) HEARD learned APP for the respondent -State.

(3.) CONSIDERING the facts and circumstances as above and willingness to cooperate with the investigation and further availability during the course of trial, if necessary, he is ordered to be enlarged on bail.