PUSHPABEN PRADIPBHAI SIRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Virat Popat, learned advocate appearing for the complainant submitted the affidavit-in-reply and the same is taken on record.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR registered at C.R.No. I - 16 of 2018 with Mangrol Police Station for the offences punishable under Sections 465, 467, 468, 471 and 420 etc. of the IPC.

(3.) Mr. Kishan Prajapati, learned advocate, on instructions, states that she, along with her daughter, in whose favour the property has been sold, shall execute the document for cancellation of sale deed. He further states that such exercise shall be undertaken within a period of two weeks from today and shall borne all the expenses with regard to the cancellation of sale deed. He would submit 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 from justice. In view of the above, the applicant may be granted anticipatory bail. Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open.