CHANDRAKALABEN SHINIVAS VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE, learned Public Prosecutor waives service of rule on behalf of the respondent­State.

(2.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of her arrest, in connection with FIR registered being C.R. No.I­ 150/2018 with Isanpur Police Station, Ahmedabad for the offence punishable under Sections 406 and 420 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.