DIMPLE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jeet Patel for learned advocate Ms.Niyati Juthani appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Trupesh Kathiriya appearing on behalf of the respondent-State.

(2.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No.11201002240008/2024 registered with CID Crime Police Station, Ahmedabad for the offence punishable under Ss. 420, 465, 467, 468, 471, 120(B) of the IPC and Ss. 24, 25 of the Immigration Act, 1983.

(3.) It would appear in this regard that originally vide an order dtd. 3/10/2024, the applicant had been directed to be enlarged on regular bail by learned Sessions Court, more particularly, upon the applicant depositing the amount of Rs.15,00,000.00 before the learned Trial Court and whereas, it would appear that the applicant not being in a position more particularly since it was her case that she was liable to pay only a very minuscule part of the amount in question, had approached the learned Sessions Court with a revision application for modification of condition, which came to be rejected and whereas, the said order had been challenged before this Court and whereas, ultimately, vide order dtd. 8/8/2025, a learned Coordinate Bench of this Court relying upon observations of the Hon'ble Apex Court in case of Gajanan Dattatray Gore vs. The State of Maharashtra & Anr. in Criminal Appeal No.3219/2025 dtd. 28/7/2025 had permitted the applicant to file a fresh application before the Sessions Court and whereas, the learned Sessions Court was directed to consider the same without any regard to the pursis filed on behalf of the applicant i.e. with regard to depositing the amount.