ANITABEN ASHOKBHAI AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent - State.

(2.) This is an application under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of her arrest in connection with FIR registered at M. Case No.1 of 2017 before Sayajigunj Police Station, Vadodara, for the offence punishable under Sections 420, 465, 467, 468, 474 and 114 of the Indian Penal Code.

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