DAMYANTIBEN MAHENDRAKUMAR NAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. registered at C.R. No.11191026200373 of 2020 with Kalupur Police Station, District:-Ahmedabad City, for the offences punishable under Sections 405 , 420 , 409 and 120B of the Indian Penal Code and Section 3 of the Gujarat Protection of Interest (Financial Establishment) Act, 2003.

(3.) Ms. Dimple Thaker, learned Advocate for the applicant submits that the applicant herein was an employee of the main accused and she is working on a monthly basis. Learned Advocate for the applicant submits that the applicant being an employee, no other specific role is attributed to her except accompanying the main accused. Learned Advocate for the applicant further submits that since the present applicant is a lady accused and also a mother of 15 years old hearing and speech impaired girl child, the applicant may be enlarged on regular bail by imposing suitable conditions.