SONIYA HARUN SHIRAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Mr. Soeb R. Bhoharia, learned advocate for the applicant and Mr. Mitesh Amin, learned Public Prosecutor with Ms. Krina Calla, learned Additional Public Prosecutor for the respondent-State.

(3.) 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 being C.R. No. I-65 of 2019 registered with Karanj Police Station, Ahmedabad City for the offences punishable under Sections 406, 420 etc. of the Indian Penal code.