VIPULJI GOPALJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H.K. Patel, learned Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed 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- 17 of 2017 with Becharji Police Station, District Mehsana for the offence punishable under sections 307, 324, 326, 147, 148, 149, 504, 506(2) and 120(B) 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.