NAYNA  @  CHANDANI Vs. STATE  OF  GUJARAT

JUDGEMENT

(1.) Rule. Mr. Ronak Raval, learned APP waives service of notice of rule on behalf of respondent State. By consent, rule is fixed forthwith.

(2.) The present application is filed by the applicant - respondent (in appeal) seeking regular bail during the pendency of the main Criminal Appeal under Section 390 of Criminal Procedure Code.

(3.) Since the institution of appeal after admission, this Court had issued bailable warrant several times, but the investigating agency failed to trace out the applicant. Consequently, therefore, the State urged this Court to issue non bailable warrant, which came to be executed and she has been traced out from Culcutta, wherein also as reported by the process service investigating agency that she was keep hiding from one place to another and she has been traced out from Culcutta. It is also revealed that she also obtained one other passport from Culcutta.