GABHABHAI JAGMALBHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dharmesh Devnani, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent -State of Gujarat.

(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 them on anticipatory bail in the event of their arrest in connection with the First Information Report being I -C.R. No.24 of 2016 registered with the Dhrol Police Station District : Jamnagar of the offence punishable under Sections 465, 467, 468, 471, 120(B) read with 114 of the Indian Penal Code.

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