UMESHBHAI VIRAMBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of 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-23 of 2017 before Thara Police Station, District Banaskantha for the offence punishable under Sections 306, 384, 507, 506(2), 294(B) and 114 of the Indian Penal Code and under sections 40 and 42 of the Gujarat Money Lenders Act, 2011.

(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.