SONALBEN BALDEVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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.11191024201714 of 2020 registered with Ramol Police Station, District Ahmedabad for the offences under Sections 323, 324, 294B, 506(2) and 114 of the Indian Penal Code, 1860 (the "IPC").

(3.) The case of the prosecution, in brief, is that the complainant was having one shop in front of her house, which was sold by her father-in-law to Prakashbhai, who is main accused. Further, it is alleged that on the day of the incident, the accused came and started clicking photographs of the shop upon which, the first informant raised questions, and thereafter, it is alleged that the applicant-Sonalben started verbally abusing and an altercation took place, wherein, one stone was pelted and thereafter, the accused left the spot threatening her. It is alleged that thereafter, she has taken outdoor treatment and went for registration of complaint and therafter, the present FIR has been filed.