MONABEN AJAYBHAI TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of her arrest in connection with FIR being part-A, C.R. No. 11210023211910 of 2021 before the Khatodara Police Station, Dist. Surat for offence under Ss. 406, 420, 467, 468, 471 and 120(B) etc. of Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, and the facts and circumstances, 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.