BHAVNABEN HANSRAJBHAI VASTARPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(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 registered as FIR No.11201016200004 of 2020 before CID Crime Surat Zone, Police Station, District: Surat for the offences under Sections 406, 409, 420, 465, 467, 468, 469, 471, 474, 120(b) of the Indian Penal Code.

(3.) Heard Mr. Gajendra P. Baghel, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent No.1.