SADIK ABDUL CHORVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. A.B. Patel states at bar that he has instructions to appear in place of learned advocates Mr. H.S. Tolia, Mr. P.S. Tolia and Mr. P.M. Dangodara and he seeks permission to appear for the complainant. Permission granted.

(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.I-96 of 2017 registered with Talala Police Station.

(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.