PURIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Ms. Moxa Thakkar waives of notice of Rule on behalf of the respondent-State.

(2.) The present application has been filed by the applicant - Puriben W/o Samatbhai Kodiyatar seeking regular bail under Section 439 of Cr. P.C., in connection with the FIR being C.R. No. 11218015200924 of 2020 registered with Ranavav Police Station, Porbandar for the offences punishable under Sections 307 , 326 , 323 , 143 , 147 , 148 , 149 , 294(b) , and 506(2) of the IPC.

(3.) It is sought to be submitted by the learned advocate Mr. Anandjiwala for the applicant that the present applicant has been falsely implicated by the complainant merely because she happens to be the wife of co-accused Samatbhai. According to him, the cross complaint was also filed by the accused as some of the accused were also injured badly in the alleged offence including the husband of the applicant Samatbhai. He further submitted that the applicant is a lady and has very young children of 3 and 5 years and there is nobody to look after her husband who was severely injured in the alleged incident. Learned advocate Mr. Anandjiwala has also relied upon the order passed by the Coordinate Bench releasing the co- accused Kheema Sejabhai, Balu Sejabhai, Bhoja Jesabhai, Jeeva Jesabhai on bail who were attributed with the similar allegations as the present applicant.