PRATAPBHAI LAKHMANBHAI NAKUM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. Harshit S. Tolia for the applicants and learned APP Mr.L.B.Dabhi for the respondent ­ State. RULE. Waived by learned APP Mr.L.B.Dabhi 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 case of their arrest in connection with the FIR registered at CR No. I 75 of 2013 before the Una Police Station, District Junagadh for the offenses punishable under Sections 406, 408, 465, 467, 471, and 114 of the Indian Penal Code.

(3.) HAVING heard the learned advocate for the parties and perusing the investigating papers of the case and taking into consideration the facts of the case, nature of allegations, gravity of offences, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicants. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre vs. State of Maharashtra and Ors. as reported at [2011] 1 SCC 6941, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitution Bench in the case of Shri Gurubaksh Singh Sibbia & Ors., as reported at (1980) 2 SCC 665.