HEMIBEN PARAGI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the lady accused for an order of anticipatory bail in connection with offence registered at C.R.No.11217009220631 of 2022 with Harij Police Station, District: Patan.

(2.) Heard Mr.Ankit Y. Bachani, learned advocate for the applicant. According to his submission, applicant is a lady accused and she is not beneficiary of any benefits either in the form of money or a vehicle, as alleged. He has further submitted that on the contrary, she has been cheated by her own nephew and therefore, she would have been witness instead of the accused. He has further submitted that since there are no criminal antecedents, she being lady accused, she be granted an order of anticipatory bail.

(3.) However, Ms.Krina Calla, learned APP submitted that not only there is ample material against her showing that she produced the documents which stood in the name of wife of the first informant Cheharben where photograph is that of the present applicant and she remained present before the bank authority to get open the bank account in her name. She has submitted that she has not only actively participated into the offence but she has projected herself to be the Cheharben at every places along with her photograph instead of the photograph of Cheharben and put even thumb impression in name of Cheharben where Cheharben has never applied for a loan or any thumb impression in any of the documents. She has further submitted that against the present applicant since there is a warrant under Sec. 70 of the Code of Criminal Procedure, 1973 is issued, she does not deserve any protection, that too, in the nature of anticipatory bail and therefore, she requests that this application be rejected.