LAXMIBEN DAHYABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being I-C.R.No. 11193002220239 of 2022 registered with Jaffarabad Marin Police Station, District: Amreli for the offence punishable under Ss. 302, 323, 324, 504, 506(2), 114 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That the applicant is aged about 54 years and she is lady and having responsibility to maintain and take care of her children and grand children. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant and therefore, he has requested to enlarge the applicant on regular bail.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. That, the applicant is involved in the serious offence as alleged and therefore, no leniency view would be taken in favour of the applicant while releasing her on bail. Ultimately, it was submitted by learned APP for the respondent-State to reject present application.