PRADIPBHAI LALJIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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- 19 of 2017 before Panshina Police Station, District Surendranagar for the offence punishable under Sections 323, 395, 427, 504 and 506(2) etc. of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(2.) 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.

(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.