KISHOREBHAI KESHUBHAI KATBAMANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent ?State.

(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 on 30.03.2015 for the offence which is alleged to have taken place on09.07.2012 in connection with C.R. No.I ?27/2015 with Kamlabaug Police Station, District Porbandar for the offence punishable under Sections 465 , 467 , 468 , 471 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.