NAYNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondentState.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR registered as C.R No.11216006200425 of 2020 before Chiloda Police Station, District: Gandhinagar for the offence punishable under Sections 65(a) , 65(e) 116 B, 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant is available during the course of investigation and will not flee away from the justice. Learned advocate for the applicant further submits that coaccused Chiragbhai Babulal Pandya has been released on Anticipatory Bail by the learned incharge 3rd Additional Sessions Judge, Gandhinagar vide order dated 11.06.2020 in Criminal Misc. Application No. 531 of 2020, thus on the ground of parity as well as considering the fact that applicant is a lady, the present applicant may be released on Anticipatory Bail. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.