DILIPBHAI HEMABHAI VANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Shri Rakesh Patel 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 -42 of 2016 Siddhpur Police Station, for the offences punishable under Sections 420, 465, 467, 468, 471 and 120 -B of the Indian Penal Code.

(3.) Learned advocate appearing on behalf applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.