JYOTSNABEN MUKESHBHAI PATEL 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 their arrest in connection with FIR registered at C.R. No. I-175 of 2016 before Anand Rural Police Station, Anand, for the offence punishable under Sections 406, 420, 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

(3.) The learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.