HETALBEN MAHESHKUMAR PAVASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Virat G. Popat on behalf of the applicant and learned APP Mr. Ronak Raval on behalf of the respondent- State. Learned Advocate Mr. Dhruv K. Dave on behalf of the first informant.

(2.) The applicant apprehending her arrest in connection with the FIR being C. R. No. 11196003220539 of 2022 registered with the Manjalpur Police Station, Vadodara City on 31/7/2022 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120(B) of the Indian Penal Code, has preferred this application praying for grant of anticipatory bail.

(3.) It appears that vide an order dtd. 23/8/2022, this Court had protected the present applicant only on the ground that the applicant herein was a lady accused and whereas, this Court had inter alia directed a Senior Officer of the Police department to answer the allegations against the department as against non-registration of the FIR for a considerably long period of time. That while the protection had inured in favour of the applicant till date, whereas on the previous date of hearing a report by the concerned Deputy Commissioner of Police had also been tendered.