MINABEN CHETANKUMAR VANKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I- 124 of 2017 with Navsari Town Police Station, Dist.: Navsari for the offenses punishable under Sections 170 , 384 , 465 , 468 , 471 and 114 of the Indian Penal Code, 1860 (for brevity, 'the IPC ').

(2.) Heard, the learned advocate for the applicants and the learned Additional Public Prosecutor.

(3.) The learned Additional Public Prosecutor as well as the learned advocate for the original complainant oppose the application and submit that considering the nature and gravity of offence, present applicants may not enlarged on bail.