BHUPARAM PANNARAM MEGHWAL 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 -35 of 2016 before the Tharad Police Station, District -Banaskantha of the offence punishable under Sections 366, 376 and 114 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.