ZUBIN PRAKASHBHAI KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) - 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-64 of 2018 with Salabatpura Police Station for the offences punishable under Sections 406, 409, 420, 114 of the Indian Penal Code.

(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.

(3.) On the other hand, the learned Additional Public Prosecutor 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. Submission of the learned APP that the offence is widespread where not only the informant but other 9 persons are victimized by the accused. The cheques have been issued but have been dishonored which shows the intention. He submits that the application under section 70 of the Code of Criminal Procedure, 1973 for issuance of warrant of arrest and duration is already filed.