ANKIT VIJAYKUMAR DIXIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at the Chandkheda Police Station, Ahmedabad City vide CR No.11191008230296 of 2023, for the offences punishable under Ss. 452 , 427 , 354 , 354A , 294(b) , 506(1) , 323 and 114 of the Indian Penal Code.

(3.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of the offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.