DEVDA RAJENRASINGH RAHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.N.K.Majmudar is permitted to file his appearance on behalf of original complainant.

(2.) This application is filed 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-63 of 2018 with Vadgam Police Station for the offence punishable under Sections 306 and 114 of the Indian Penal Code.

(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.