KALPANABEN PRAVINBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr.Mitesh Amin waives service of notice of Rule on behalf of respondent-­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-­accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I-13 of 2019 registered with Ahmedabad Zone Police Station, District: Ahmedabad, for the offenses punishable under Sections 406, 409, 420, 120B, 465, 467, 468, 471 and 511 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep herself available during the course of investigation, trial also and will not flee from justice.