DINESHBHAI RAMESHWARBHAI BRAHMAN (JOSHI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 306, 384, 506(1) and 114 of the Indian Penal Code and Sections 40 and 42 of the Money Lending Act for which FIR came to be registered at C.R. No. I32 of 2017 with Shihori Police Station.

(3.) 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.