DHARMIN RAMESHBHAI DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent - State.

(2.) This is an application 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-71 of 2017 before Kapodara Police Station, Surat, for the offence punishable under Sections 406, 420, 504 and 114 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.