SAKHINABEN SALIMBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No.11199011210473 of 2021 registered with Bharuch Rural Police Station, District: Baruch for the offence punishable under Ss. 409, 411, 114 of the Indian Penal Code and Ss. 3 and 7 of the Essential Commodities Act.

(3.) Learned advocate for the applicant submits that the name of the applicant has been disclosed in the alleged offence on the basis of the statement of co-accused Javedbhai and she has been falsely implicated in the alleged offence. She has no past antecedent of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation. Under instructions, learned advocate for the applicant states that without prejudice to the rights and contentions of the present applicant, the applicant is ready and willing to deposit an amount of Rs.20,000.00.