DANTANI DHARMESHBHAI MADHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicantoriginal accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the First Information Report registered at the Kagdapith Police Station, Ahmedabad, being C.R. No. I184/ 2017, for the offences punishable under Sections 406, 420 r/w. Section 114 of the Indian Penal Code.

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

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