SAIDABIBI FIROJKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - accused has filed this successive regular bail application under Section 439 of the Code of Criminal Procedure for enlarging her on Regular Bail in connection with FIR being C.R. No. I- 71 of 2019 registered with Nadiad Town Police Station, District- Kheda for the offences punishable under Sections 420, 406 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Hiren Kandera for the Applicant and learned APP Mr. H. K. Patel for the Respondent - State through Video Conference.

(3.) Rule. Learned APP waives service of Rule on behalf of the Respondent State of Gujarat.