(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 registered at C.R.No.11196010220010 of 2022 before D.C.B. Police Station, Vadodara City for the offence punishable under Ss. 406, 409, 420, 120B, 506(1), 114, etc. of the Indian Penal Code .
(2.) Learned advocate appearing on behalf of the applicant would submit that the applicant is innocent and falsely implicated in the alleged offence. He submitted that the applicant is not involved in any offence in past, she has been implicated in the alleged offence only because she is one of the partners of the 'Krish Realty'. He submitted that there is not even the allegation that she has dealt with the complainant or his brother at the point of time for booking of the said duplex in Sukhdham Residency. He submitted that there is no specific role attributed to the present applicants in the FIR. He further submitted that the applicant has been granted protection by the Co-ordinate Bench of this Court vide order dtd. 5/8/2022. He, therefore, submitted that the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned counsel for the applicant has tendered today affidavit-in-rejoinder filed by the applicant to the affidavit-in-reply filed by the original complainant. The same is ordered to be taken on record.
(3.) On the other hand, the learned Additional Public Prosecutor 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.