DOLLY KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present applications filed under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), the applicant - accused has prayed to release her on regular bail during the pendency of trial in connection with different F.I.R.s registered at C.R. No. I - 50, 51, 52, 53 and 54 of 2013 with Makarpura Police Station, District Vadodara, for the offences punishable under Sections 408 , 420 , 465 , 468 , 471 , 477A and 120-B of the Indian Penal Code.

(2.) Pursuant to the notice issued by this Court, the respondent has appeared through Mr. Mitesh Amin, learned Public Prosecutor and opposed grant of relief as prayed for. Ms. Archana Acharya, learned advocate also appeared on behalf of one of the victim - Chirag Pathak. She has also filed additional affidavit and opposed grant of relief as prayed for.

(3.) The brief facts arise from the record are as under :-