DAMYANTIBEN MAHENDRAKUMAR NAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. registered at C.R. No.11191027201017 of 2020 with Karanj Police Station, District:- Ahmedabad, for the offences punishable under Sections 406 , 420 , 409 and 120B of the Indian Penal Code and Section 3 of the Gujarat Protection of Interest (Financial Establishment) Act.

(3.) Shri Zubin Bharda, learned advocate with Ms. Dimple Thaker, learned Advocate for the applicant submits that the applicant herein was an employee of the main accused and she is working on monthly salary. Learned Advocate for the applicant submits that the applicant being an employee, no other specific role is attributed to her except maintaining accounts. Learned Advocate for the applicant further submits that the present applicant is a lady accused and also a mother of 15 years old hearing and speech impaired girl child. He further submits that applicant was an employee and she was made Director by the other Directors/main accused without her consent and/or without her knowledge. Shri Bharda, learned Advocate further submits that this Court may record that the grant of bail to the present applicant may not be treated as a precedent with regard to the other Directors. Submitting as such it was requested that the applicant may be enlarged on regular bail by imposing suitable condition