SHABUDDINBHAI SADRUDDINBHAI THOBHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application 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 I-CR No.39 of 2017 before Lodhika Police Station, Rajkot for the offence under Sections 306 , 384 , 387 , 506(2) and 114 of the Indian Penal Code and Section 5, 32 and 33 of the Money- Lenders Act.

(2.) 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. It is submitted that the coordinate Bench in the quashing petition filed by co-accused persons, has ordered no coercive steps to be taken against co-accused and he produces set of orders, which is taken on record.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.