RANJANBEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated in the offence, the applicant is aged lady, offence alleged to have been committed between 5.9.2017 and 5.1.2018 and the FIR has been lodged on 31.5.2018; the dispute is civil dispute, to which colour of criminal case has been given.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.