NASREEN NISARAHAMADKHAN BALUCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State. With the consent of learned advocates appearing for respective parties, present application is taken up for final hearing today.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR being C.R.No.I-176 of 2019 registered with Panigate Police Station, Vadodara City.

(3.) Mr. P.V. Patadiya, 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 from justice. In view of the above, the applicant may be granted anticipatory bail.