SANGITABEN JITUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as I-C.R.No.139 of 2019 with Idar Police Station, District Sabarkantha for the offences punishable under Sections 406 , 420 , 465 , 467 , 468 and 120B of the Indian Penal Code, 1860 ( IPC ).

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and she has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 13.10.2019 and has been incarcerated since then. He has also submitted that the investigation is over and the charge-sheet has already been filed long back before the appropriate Court and therefore, further custodial interrogation of the present applicant would not be required. He has submitted that looking to the FIR and the papers of the charge-sheet papers, it appears that the role of the present applicant is that she was present in the first meeting and she has introduced another accused Samina to the complainant, except that there is no other allegations against the present applicant. He has submitted that there are no allegations of forgery against the present applicant. He has submitted that the applicant is not the beneficiary and she has not received the money. He has submitted that the applicant has two sons aged about 14 years and 18 years respectively and the daughter of the applicant is right now pregnant. He has submitted that the husband of the present applicant is in jail and therefore, she may be released on regular bail to look after her children.