BIPINBHAI KANUBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent -State.

(2.) 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 the event of his arrest in connection with the FIR registered at C.R.No.I -29 of 2016 before the Aslali Police Station, Ahmedabad, for the offence punishable under Sections 409,420,465,467,468,471 and 120B of the IPC.

(3.) The 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.