DIPAK VASANTLAL NANDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Tushar Sheth, learned advocate states at bar that he has instructions to appear on behalf of the original complainant. He seeks permission to file his appearance on behalf of the original complainant. Permission is granted. Registry is directed to accept his Vakalatnama on behalf of the original complainant.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I-214 of 2017 registered with City 'A' Division Police Station, Jamnagar.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.