MEHRUNISA NISARAHMED BALUCHI 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 C.R No.I-11196002200790 of 2020 before Bapod Police Station, District: Vadodara for the offences under Sections 406 , 420 , 114 and 506(2) of the Indian Penal Code.

(3.) Mr Kartik Bhatt, learned advocate for the applicant submits that applicant is not the Director of M/s. Nirin Agro Lab Private Ltd. He further submits that the applicant has not derived any benefit from the transaction which was handled by her daughter Nasrin and Niraj. He further submits that the applicant is lady aged 66 years. Hence, considering the nature of allegations and the evidence, the applicant may be released on anticipatory bail on appropriate terms.