LASABEN DINESHBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No.11821008220226 of 2022 registered with Dahod Rural Police Station, Dist. Dahod for the offence punishable under Ss. 302 , 323 , 504 & 114 of the Indian Penal Code.

(3.) It is the submission of learned counsel for the applicant that she is suffering confinement since 11/8/2022. Hence, further detention of the applicant is unwarranted.