HARESH CHUNILAL DETROJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I -72 of 2011 before Odhav Police Station, District: Ahmedabad for the offences punishable under Sections 406, 420, 114 and 120(B) etc. of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned advocate for the applicant submits that the applicant is ready and willing to deposit an amount of Rs.2,50,000/ - (Rupees Two Lakhs Fifty Thousand Only) before the trial Court.

(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.