RAKESH SHARADCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application preferred under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at the Changodar Police Station, Ahmedabad (Rural) vide CR No.11192015230992 of 2023, for the offences punishable under Ss. 408, 406 and 114 of the Indian Penal Code.

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