PRAKASH @ CHIKIDO JAYSUKHBHAI DUDHREJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor waives service of rule on behalf of the respondent - State of Gujarat.

(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 C.R No. Prohi - 02 of 2018 registered with D.C.B. Police Station, Rajkot.

(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.