DHIRAJ @ DHIRIYO ISHA KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. The learned A.P.P. waives service of Rule for the respondent - State.

(2.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as Prohibition C.R.No.5016 of 2018 registered with Padhar Police Station.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.