ANANDBHAI JESINGBHAI SITAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.A.Y.Kogje, learned APP waives service on behalf of the State.

(2.) LEARNED advocate Shri Dagli for the applicants does not press this application for applicants no.1 and 2.

(3.) CONSIDERING the age of applicant no.3 and the nature of allegations made against him in the complaint, I find that this is a fit case where applicant no.3 should be granted anticipatory bail. Under the circumstances, it is directed that in the event of applicant no.3 herein being arrested pursuant to I.C.R.No.75/2007 dated 20 -2 -2007 filed before Rajkot Taluka Police Station, he shall be released on bail on furnishing security of Rs.5,000/ - with one surety of like amount on conditions that applicant no.3 ;