KAVITABEN CHANDRASHEKHAR HARIBHAI MORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.I-214 of 2015 with Valsad Town Police Station for the offences punishable under Ss. 406 , 420 , 120-B , 34 and 114 of IPC and under Sec. 3 of the Gujarat Protection of Interest of Depositors (in financial establishment) Act, 2003 and under Ss. 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act 1978.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-