DR. NISARG HIRALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, the learned A.P.P. waives service of notice of rule for and on behalf of the respondentState.

(2.) 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 being C.R. No.I18 of 2018 registered with the Ramol Police Station, District: Ahmedabad of the offence punishable under Sections 304, 506(1) and 109 read with 114 of the Indian Penal Code.

(3.) 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.