TEESTA ATUL SETALVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge (a) the order dtd. 30/7/2022 passed by the Sessions Court, City Civil and Sessions Court, Ahmedabad, in Cr. Miscellaneous Application No.4617 of 2022; and, (b) the order dtd. 3/8/2022 passed by the High Court, High Court of Gujarat at Ahmedabad, in Crl. Miscellaneous Application No.14435 of 2022.

(3.) The appellant - a lady was arrested on 25/6/2022 and has since then been in custody in connection with crime registered pursuant to First Information Report being I-C.R. No.11191011220087 dtd. 25/6/2022, lodged with DCB Police Station, Ahmedabad in respect of offences punishable under Ss. 468, 471, 194, 211, 218 read with Sec. 120-B of the Indian Penal Code, 1860.