SHYAMLAL CHETNADASS AARATWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicants under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR being C.R. No. I-114 of 2017 before Sardarnagar Police Station, Ahmedabad for the offence under Sections 354(A), 323, 294(K), 114 and 506(1) of the Indian Penal Code.

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

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