DEVIKABEN VISHALBHAI VASA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No. 11208050250125/2025 of 2025 registered with 'A' Division Police Station, Rajkot City for the alleged offences as mentioned in the FIR.

(2.) Heard learned advocate, Mr. Virat Popat for the applicant, learned Public Prosecutor, Mr. Hardik Dave assisted by learned Additional Public Prosecutor, Mr. Hardik Soni for the respondent - State of Gujarat and learned advocate, Mr. Ruvtik Oza for the original complainant.

(3.) Learned advocate, Mr. Virat Popat for the applicant submitted that so-called incident occurred on 7/3/2024, whereas FIR has been lodged on 7/3/2025 and thus, there is gross delay in registration of the FIR. He further submitted that the complainant had preferred an application before the police station and pursuant thereto, preliminary inquiry was carried out and on carrying out preliminary inquiry, the concerned Investigating Officer had jumped to a conclusion that the offence is made out, therefore, the aforesaid FIR has been registered on 7/2/2025, wherein the applicant is shown as accused no.5. He submitted that however during the course of preliminary inquiry, the applicant herein was called by the police for interrogation, wherein she has described entire sequence of incident of events in a very graphical manner categorically stating that being a Manager of the bank, the applicant had performed her duty diligently, therefore, her custodial interrogation of the applicant is not required.