ASLAMKHAN RAJAKKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. R.C. Jani learned Advocate, for the applicant and learned APP Mr. N.J. Shah for the respondent ­ State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I129 of 2014 before Kosamba Police Station, Surat (Rural) for the offenses punishable under Sections 467, 468, 471, 120B and 114 of the Indian Penal Code.

(3.) Mr.R.C. Jani learned Advocate, appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.