DHRUVI HANSRAJBHAI VASTARPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Shri Gajendra P. Baghel, learned advocate for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the respondent-State by 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 him on anticipatory bail in case of her arrest in connection with FIR being FIR No. 11201016200004 of 2020 registered with C.I.D. Crime Police Station, Surat Zone, Surat for the offences punishable under Sections 406, 409, 420, 465, 467, 468, 469, 471, 474, 120(B) of the IPC.