MAHENDRASINH DILAWARSINH RAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Mr. N.D. Nanavati, Senior Counsel with Mr. M.S.M. Hakim, Advocate for the applicants and learned APP Mr. Neeraj B. Soni, for the respondent ­ State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants ­ original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at CR No. I25 of 2013 before Vagra Police Station, TalukaVagra, DistrictBharuch, for the offenses punishable under Sections 420, 406 and 114 of the Indian Penal Code.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the respondentState has opposed grant of anticipatory bail to the applicants looking to the nature and gravity of the offence.