VIPULKUMAR SURTANBHAI PATEL 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-36 of 2017 with Lunawada Police Station, Mahisagar for the offence punishable under Sections 379, 36, 201, 409, 468, 114 and 120(B) of the Indian Penal Code and under Sections 66, 66-E, 72 of the IT Act and under Section 43 of the Gujarat Secondary Education Act.

(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.