Gujarat High Court
Reema Bacchu Sarkar vs State Of Gujarat on 18 August, 2017
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/20553/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 20553 of
2017
==========================================================
REEMA BACCHU SARKAR....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
==========================================================
Appearance:
A N KADRI, ADVOCATE for the Applicant(s) No. 1
DARSHIT R BRAHMBHATT, ADVOCATE for the Applicant(s) No. 1
MS HANSA PUNANI, APP, for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 18/08/2017
ORAL ORDER
1. The applicant has moved anticipatory bail in the offence registered as I-C.R.No.180 of 2017 with Umra Police Station.According to the learned advocate Mr.Darshit Bhrahmbhatt, the applicant by way of agreement to sell had agreed to sell her room No.69 situated at plot No.13, Malwani Colony, Abdul Hameed Road, Gate No.5, Malad (West),Mumbai to the co accused, who also is the joint holder of the fund. It is urged that the entire fund has been seized by the police,the applicant is not being the beneficiary of the same and because of the practice adopted by her predecesors in title, by way of Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Aug 22 08:55:49 IST 2017 R/CR.MA/20553/2017 ORDER general power of attorney holder only, the property is being transferred.He urged that in any case this is not the case, where the applicant could be roped in as a co-accused.
2. Issue RULE, returnable on August 28, 2017. Ms.Hansa Punani, learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent State. Learned Additional Public Prosecutor shall call for the details of the papers of investigation.
(MS SONIA GOKANI, J.) MIRZA Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Aug 22 08:55:49 IST 2017