NANDUBEN @ NAYANABEN SHANKARLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Shri A.Y. Kogje waives service of rule on behalf of respondent State.

(2.) IN this application, the applicant lady has prayed for being released on bail in the event of her arrest pursuant to C.R. NO.I -69/2007 dated 26th February, 2007 filed before Adalaj Police Station.

(3.) CONSIDERING that the husband of the applicant was the trustee of the trust and prima facie the applicant does not seem to have been involved in day to day functioning of the trust, this application is granted. Accordingly, in the event of applicant being arrested pursuant to C.R. NO.I -69/2007 dated 26th February, 2007, filed before Adalaj Police Station, shall be released on bail on her furnishing a bond of Rs.10,000/ -(Rupees Ten Thousand Only) with one surety of the like amount on the following conditions :