RAJUBHAI MAHESHBHAI SAINI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H.K. Patel, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicants under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R.No. I- 32 of 2017 dated 19.04.2017 registered with Deesa North Police Station for the offence punishable under sections 328, 379, 323, 506(2) read with section 120B of the Indian Penal Code.

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