BHAGWATSINH GAJSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Ashish Dagli, learned advocate for the applicant and Mr. L.B.Dabhi, learned advocate for the respondent ­ State. Rule. Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondentState.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I ­ 19 of 208 before the Vadhvan Police Station, District Surendranagar for the offenses punishable under Sections 406, 420, 465 and 34 of the Indian Penal Code .

(3.) IN the result, the present application is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registered at CR No. I ­ 19 of 208 before the Vadhvan Police Station, District Surendranagar, the applicant shall be released on bail on furnishing a personal bond of Rs. 10,000/ (Rupees ten thousand only) with one surety of like amount on the following conditions: