VIJAYSINH DANUBHA PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 FIR registered as C.R.No.I-262 of 2017 with Bhaktinagar Police Station, Rajkot.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State opposed grant of anticipatory bail looking to the nature and gravity of the offence.