MUKESH KRISHNAKUMAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application 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-2 of 2017 before CID Crime Police Station, Ahmedabad for the offence under Sections 406, 420 and 120-B of the Indian Penal Code and under Section 4 of the Gujarat Protection of Interest of Depositors Act, 2003.

(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.