AMRIBEN KANTIBHAI NARANBHAI SALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No.11204026220257 of 2022 registered with Kapadvanj Town Police Station, Dist. Kheda, for the offence under Sec. 308 of IPC and Ss. 65(a)(a) and 81 of the Prohibition Act.

(3.) It is the submissions of learned counsel for the applicant that she is suffering confinement since 26/7/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.