TARABEN NATHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr.Dagli, learned advocate for the applicant and Ms.Mehta, learned Additional Public Prosecutor for respondent - State through Video Conferencing.

(3.) 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 his arrest in connection with the FIR registered as C.R No.I - 138/2014 before Adalaj Police Station, District: Gandhinagar for the offences under Sections 465 , 466 , 468 , 471 , 114 , 406 , 409 , 120(B) and 34 of the Indian Penal Code and under Section 13(1)(d)(f) and (2) of the Prevention of Corruption Act .