ALPABEN JAYPRAKASHBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners have prayed for their release on anticipatory bail in case of arrest in connection with the FIR registered as C.R.No.11191020230357 of 2023 registered with Vastrapur Police Station, Ahmedabad City.

(2.) Learned advocate for the petitioners submits that considering the nature of allegations, role attributed to the petitioners, the petitioners may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.