ANILBHAI RAMABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11188006240033 registered with Malpur Police Station.

(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 as well as learned advocate for the first informant opposed grant of anticipatory bail looking to the nature and gravity of the offence.