PRAKASHBHAI RAMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This is an application 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-4 of 2018 before ACB Police Station, Ahmedabad (Rural) for the offence under Sections 406, 467, 468, 471 and 34 of the Indian Penal Code and Section 13(1)(d)(ii) and 13(2) of the Prevention of Corruption Act, 1988.

(3.) 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.