DAYABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Zubin Bharda assisted by learned advocate Mr.Nipul Gondalia for the applicant and learned Additional Public Prosecutor Ms.Shruti Pathak for the respondent State.

(2.) This is a successive bail application filed under Sec. 439 of the Code of the Criminal Procedure, 1973 in connection with the First Information Report being C.R. No. I-35/2019 registered with Vishavadar Police Station, Junagadh, for the offence punishable under Sec. 302 of the Indian Penal Code.

(3.) The brief facts of the case are as under :