MANORBHAI HIRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule.

(2.) This is an application is filed by the applicant 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-23 of 2017 before Patan Taluka Police Station, District Patan, for the offence punishable under Sections 408 and 477A of the Indian Penal Code.

(3.) The 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.