JIGNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11208035210587 of 2021 registered with Gandhigram Police Station, Rajkot City for the offences punishable under Sections 323, 504, 365, 386, 114 and 120(B) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.

(3.) Learned advocate for the applicant has submitted that the applicant is falsely implicated in the alleged offence and she has played no role in commission of the alleged offence. It is submitted that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.