BABITA SUKAR KASHYAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under the provisions of Section 439(2) of the Code of Criminal Procedure (for short Cr.PC), applicant-Ms.Babita Sukar Kashyap seeks regular bail in connection with the FIR being I-CR No.04 of 2020 registered with ATS Police Station, Ahmedabad dated 24/07/2020 for the offences punishable under Sections 121(A), 124(A), 153(A) read with Section 120-B of the Indian Penal Code of 1860 (for short IPC).

(2.) Brief facts of the prosecution case read thus:

(3.) The specific role of the applicant as alleged in the FIR, if reproduced, can be read thus: