NAZMINA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 at C.R. No.I-85 of 2019 registered with Karanj Police Station, Ahmedabad for the offence punishable under Sections 406, 420, 465, 467, 468, 471, 472, 120(B) and 506(2) of the Indian Penal Code.

(2.) 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.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence and the statements of certain witnesses who have stated that they had handed over the money towards the allotment of a residential house to the applicant and her husband;