FARISHMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11208056200855 of 2020 with THORALA POLICE STATION, DISTRICT-RAJKOT CITY , for the offence punishable under Sections 406, 409, 420, 120(B) of the Indian Penal Code and under Section-3, 4 of Gujarat Protection of Interest of Investors Act.

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

(3.) Learned Advocate- Mr. S. D. Mansuri is appearing for the original complainant. He strongly objects to the grant of Regular bail to the applicant and submits that though the applicant claims that husband is running an affair, but the applicant is also equally involved.