MANSANGBHAI RAMJIBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as ICR No. 32 of 2012 before Vav Police Station, Banaskantha for the offences punishable under Sections 465,467,471,504,506(2) and 114 of the Indian Penal Code.

(2.) PURSUANT to the order dated 04.06.2013, learned Additional Public Prosecutor has placed on record the papers of investigation. Prima facie it appears that it is the case that the present applicants are purchasers of the immovable property.

(3.) IN the result, the present application is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registered as I CR No. 32 of 2012 before Vav Police Station, Banaskantha, 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 that the applicants shall :