SIMIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ashokkumar C. Joshi, J 1. Applicant - Simiben @ Manishaben @ Manjuben W/o. Bhaveshbhai @ Bhaylabhai Nayak has filed this application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, 'the Code') for enlarging her on regular bail in connection with FIR being C.R. No. 11202056210214 of 2021 registered with Kalawad (Rural) Police Station, District: Jamnagar for the offences punishable under Ss. 120-B, 302, 504 and 341 of the Indian Penal Code, 1860 (herein after referred to as 'the IPC') and Sec. 135(1) of the G. P. Act.

(2.) Heard learned advocate Mr. Premal Rachh for the applicant and learned APP Ms. C. M. Shah for the respondent - State.

(3.) Learned advocate for the applicant - accused submitted that the applicant is a innocent lady and has no direct role in the commission of crime. It is submitted that the applicant is charged with the aforesaid offences, however, the ingredients of the said offences are not satisfied.