RUTVA RAMESHKUMAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of her arrest in connection with FIR registered at C.R. No.I-05 of 2020 before CID Crime Ahmedabad Zone Police Station, Ahmedabad City, Surat for the offence under Sections 406, 409, 420, 114 and 120(B) of the Indian Penal Code, Sections 4 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and under Section 3 of the GPID Act.

(2.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.