UMIYABEN 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 C.R.No.11216007200440 of 2020 with Gandhinagar Sector 21 Police Station, District Gandhinagar for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 (IPC) as well as Sections 135 of the Gujarat Police Act, 1951 (GP Act).

(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 15.07.2020 and has been incarcerated since then. He has submitted that the police added charge under Section 201 of the IPC and the said FIR has been lodged by the first informant, i.e., Narbatbhai Kesharbhai Patel (Chaudhary), who is the father of the deceased.