POONAMBEN GULABBHAI PIMPLE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Apurva Dave, learned advocate for the applicant and Mr.N.J.Shah, learned Additional Public Prosecutor for the respondent -State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR being C.R.No.I -3 of 2014 registered with Ahwa Police Station, Dang for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(3.) MR .Apurva Dave, learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.