ANITA YOGENDRA PUNIYA 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 registered at 11197025211938 of 2021 registered before the Karjan Police Station, Dist. Vadodara Rural for offence under Ss. 65(a), 65(e), 98(2), 81 and 83 etc. of the Prohibition Act and under Ss. 465, 467, 468, 471, 474 and 120-B etc. of the Indian Penal Code.

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