UMBEN ISHWARBHARTHI GAUSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Dave 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 applicants -original accused have prayed to release him on anticipatory bail in the event of their arrest in connection with the FIR registered at C.R. No.I -25 of 2016 before the Sutrapada Police Station for the alleged offences.

(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.