AJENDRASINH PRATAPSINH DAYAMA 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 being C.R.No.I -39 of 2016 registered before Karjan Police Station, Vadodara, for the offences punishable under Sections 366 and 342 of the Indian Penal Code .

(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.