BARIYA JIGUBEN DILIPKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Bariya Jiguben Dilipkumar as filed this Application under Section 439 of the Code of Criminal Procedure for enlarging her on Regular Bail in connection with FIR being I-C.R. No 11215038200247/2020 registered with Vasad Police Station, Taluka and District Anand for the offences punishable under Section 302 of the Indian Penal Code.

(2.) Heard learned Advocate Mr.A V Nair for the Applicant and learned APP Ms. Moxa Thakker for the Respondent - State through Video Conference.

(3.) Rule. Learned APP waives service of Rule on behalf of the Respondent - State of Gujarat.