LAXMIBEN KETANBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for being enlarged her on regular bail in connection with an FIR being C.R.No.I-70 of 2018 registered with Gotri Police Station, District: Vadodara for the offences under Sections 406 , 420 , 114 and 120(b) of the Indian Penal Code and under section 3 of the Gujarat Protection of Interest Depositors (In Financial Establishment) Act, 2003.

(2.) I have heard learned advocates appearing on behalf of the respective parties.

(3.) Mr. Majmudar, learned advocate for the applicant vehemently submitted that there is no representation by the applicant to the original complainant or other investors for investing money in the company, in which, she was the Managing Director. It is his submission that the entire transaction with the original complainant and other investors had taken place upon representation made by co-accused- Mr Ketanbhai Damor. He further submitted that the maximum punishment which can be inflicted on the applicant is six years and the applicant is in jail since last two years. He further submitted that the applicant may be released on regular bail pending trial against her.