SARDABEN MOHANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I -15 of 2011 with Mahila police station, Rajkot City, for the offences punishable under Sections 306, 498(A), 114, 323 of the Indian Penal Code.

(2.) LEARNED advocate for the applicant submits that the applicant is serving with Rajkot Municipal Corporation and she was staying separately. Besides, the deceased has a son who is physically challenged and a daughter aged about 11 months and no one is there to take care of the children. Besides the allegations levelled by the complainant against the applicant are of general in nature. Hence, by imposing suitable conditions, the applicant may be enlarged on bail.

(3.) HEARD learned counsel for the parties and perused the record.