MUKESHBHAI RAMCHANDBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 406, 420 and 506(2) of the Indian Penal Code for which FIR came to be registered at C.R. No.I-81 of 2017 with Tharad Police Station.

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