JAMJADA BILKISHBANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Zubin Bharda for the applicant, learned Additional Public Prosecutor Mr. Himanshu Patel for the respondent - State and Ms. Mittal Patel, learned advocate for the original complainant.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11206020210791 of 2021 with Kadi Police Station, Mehsana for the offence punishable under Ss. 302 , 326 , 324 , 201 , 120(B) and 34 of the Indian Penal Code read with Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.