SHELVIBEN KANTIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, ( Cr.P.C .) the applicant- accused has prayed for bail in connection with the FIR being C.R.No.11216011220044 of 2022 registered with Infocity Police Station, District Gandhinagar, for the offences under Ss. 406 , 420 , 507 and 114 of the Indian Penal Code, 1860.

(2.) The applicant is arraigned as an accused No.2 in the above-mentioned FIR being registered with Infocity Police Station, Gandhinagar City on 7/2/2022. The dispute relates to advancing of money and non-return of the same on demand. The applicant apprehends her arrest for an accusation of having committed a non-bailable offence and hence, the present application under Sec. 438 of the Cr.P.C, is preferred by the applicant herein.

(3.) Learned advocate Mr.Dhruv Dave, has submitted that the applicant has no concern in the transaction with the accused no.1 and the complainant herein. It is submitted that the amount alleged is about Rs.24,50,000.00 and no amount is deposited in the account of the applicant.