CHAUHAN DHARMENDRA VINUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mrs. Manisha L. Shah waives service of notice of Rule for the respondent - - State.

(2.) THIS application is filed under Section 438 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.53/2011 with Shahpur Police Station, Ahmedabad for the offences punishable under Sections 465, 466, 467, 468, 471, 114 and 120(B) of the Indian Penal Code.

(3.) LEARNED Counsel for the applicant submits that the co -accused is considered for regular bail by the Co -ordinate Bench vide order dated 10.06.2011 passed in Criminal Miscellaneous Application No.7896/2011 and even the victim who was produced before the Division Bench in a Habeas Corpus Petition had expressed her desire to reside with her boyfriend and later on both the families have accepted the couple. In the above circumstances, the applicant - a Clerk in Nagar Palika who is alleged to have issued a Certificate of Date of Birth may be granted anticipatory bail, by imposing suitable conditions.