MUMTAJBEN AYUBBHAI MOVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of Rule for the respondent - State.

(2.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR registered as Prohibition C.R.No.5200 of 2017 registered with Dharangadhara City Police Station.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.