REGENT COMPUTRONICS PVT. LTD.

TEESTA ATUL SETALVAD Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BASIR UL HUQ VS. STATE OF WEST BENGAL ON COMPLAINT OF DHIRENDRA NATH BERA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
MD IBRAHIM VS. STATE OF BIHAR [REFERRED TO]
VINOD BHANDARI VS. STATE OF M.P. [REFERRED TO]
P. CHIDAMBARAM VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) By way of this application preferred under Sec. 439 of the Code of Criminal Procedure, 1973 ['Cr.P.C.', for short], the applicant is seeking her release on regular bail in respect of FIR being 1ST C.R.No. 11191011220087 of 2022 registered with DCB Crime Branch Police Station, Ahmedabad City for offences punishable under Ss. 468, 469, 471, 194 , 211, 218 and 120B of the Indian Penal Code.

(2.) The matter was extensively heard on 12/6/2023, 13/6/2023, 14/6/2023, 16/6/2023, 19/6/2023, 20/6/2023 and 21/6/2023 for at least 1 1/2 hrs on each day.

(3.) The brief facts giving rise to filing of the present application are stated as under:

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TEESTA ATUL SETALVAD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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