NIPABEN VIKASBHAI SORATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Affidavit in reply on behalf of the respondent No.2-Bank is taken on record.

(2.) This application is filed by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for successive anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.I-6 of 2017 with RAJKOT DCB POLICE STATION, DISTRICT-RAJKOT, for the offence punishable under Ss. 406, 420, 465, 468, 471, 114 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.