RAMBHABEN ROHITBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191003210627 of 2021 registered with Khokhara Police Station, Ahmedabad City, District Ahmedabad for the offences under Sections 307, 323, 294B and 114 of the Indian Penal Code, 1860 ("the IPC") and Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant has submitted that the role attributed to the accused No. 1 and 4, who had given blows of stick and axe have been enlarged on regular bail by City Civil and Sessions Court, Ahmedabad vide order dated 05.06.2021 passed in Criminal Misc. Application No. 3702 of 2021. He has submitted that the applicant is a lady accused. Learned advocate for the applicant has further submitted that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep herself available during the course of investigation, as well as in the trial also and will not flee from justice.