GEETABEN NILESHBHAI KHAGRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Counsel Mr. B.B. Naik appearing for learned advocate Mr. P.A. Bhatt for the applicant in Criminal Misc. Application No.30457 of 2017, learned advocate Mr. P.S. Rachh for the complainant and learned A.P.P. for the respondent - State.

(2.) By way of the present applications under section 438 of the Code of Criminal Procedure, 1973, the applicants of each application have prayed to release them on anticipatory bail in case of their arrest in connection with the F.I.R. registered as C.R.No.I-261 of 2017 with City ?B? Division Police Station, Jamnagar.

(3.) Learned advocates appearing for the applicants of each application submit that considering the nature of allegations and the role attributed to the applicants, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.