HARINBA HARSHADSINH NARENDRASINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I- C.R. No.11191007200057 of 2020 registered with Bapunagar Police Station, Ahmedabad for the offences punishable under Sections 392 , 114 , 120(B) , 201 of IPC and Sections 25(1B)(a) , 27(1) of the Arms Act.

(2.) Heard learned Advocate Mr. N.K. Majmudar for the Applicant and learned APP Mr. H.K. Patel for the Respondent State through Video Conference. Submission of the Parties:

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant Accused is innocent as she has not taken part in the offence as alleged. She has family roots in the society and therefore, she is not likely to flee away from justice. That the charge sheet is filed. That she will abide by whatever conditions imposed by the Hon'ble Court. She has therefore prayed to grant bail to the Applicant Accused.