HASMUKHBHAI DEVABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the respondent - State.

(2.) By way of 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 being C.R.No.I -25 of 2016 before Gadh Police Station, District Banaskantha, for the offences punishable under Sections 306, 384, 385, 386, 387, 506(2) and 34 of the Indian Penal Code and Sections 40 and 42 of the Gujarat Money Lenders Act.

(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.