PALAK CHANDRAKANTBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 case of her arrest in connection with the FIR registered as C.R No.I-99/2017 before Nikol Police Station, Ahmedabad, District: Ahmedabad for the offences under Sections 306, 384, 114 of the Indian Penal Code as well as Sections 5, 33(3), 42 of the Money Landers Act.

(2.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant is available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.