SUNILKUMAR BALUBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I- 218 of 2017 with Khatodara Police Station, Surat City for the offence punishable under Section 196 , 197 , 198 , 200 , 465 , 466 , 467 , 468 and 471 of the Indian Penal Code, 1860 (for brevity, 'the IPC ').

(2.) Heard, the learned advocate for the applicant and the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the present application and submits that looking to the nature and gravity of offence, present application may be dismissed.