SHAH CHINTAN PRAKASHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, 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 applicant original 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.I21 of 2018 registered with the Vastrapur Police Station, District: Ahmedabad for the offence punishable under Sections 392, 385, 365, 323, 294(KH) and 506(2) 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.