NOORJAHABEN YUNUSBHAI GOPLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.K.P.Raval waives service of notice of rule on behalf of 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 the event of her arrest in connection with the FIR registered at C.R. No.I -57 of 2016 before the Chotila Police Station for the alleged offences.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.