SHARDABEN ALPESHKUMAR KANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the complaint being FIR No.11201016200004 of 2020 registered with CID Crime Surat Zone Police Station, Surat City Police Station for the offences punishable under sections 406 , 409 , 420 , 465 , 467 , 468 , 471 and 120B of IPC.

(3.) Learned advocate for the applicant submitted that the impugned complaint has been filed against 43 accused persons and amongst them, 26 are ladies, including the applicant herein. It was contended that the main allegation against the applicant is of hatching a conspiracy, whereby documents were forged to obtain loans under the schemes of the Government and thereafter, the nature of the loan amount was changed. Thus, the loan amount had been misused and no repayment was made within the prescribed time limit.