KIRANBEN AMRUTLAL GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present application, filed under Section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release her on regular bail in connection with CR No.I-67 of 2011 registered with Lodhika Police Station, for the offence punishable under Sections 302, 201 and 120(B) of the Indian Penal Code. She was arrested on 7-10-2011 and since then she is in judicial custody.

(2.) HEARD Mr.A.H.Desai, learned counsel for the applicant and Mrs.Krina Calla, learned Additional Public Prosecutor for respondent-State.

(3.) HENCE, the applicant is ordered to be released on bail in connection with CR No.I-67 of 2011 registered with Lodhika Police Station, for the offence alleged against her in this application on her executing a bond of Rs.10,000/- (Rupees ten thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court and subject to the conditions that she shall -