AMITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications have been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with a common First Information Report being C.R. No.11217030211270 of 2021 registered with Siddhpur Police Station, Patan for the offences punishable under Ss. 364A , 365 , 343 , 114 , 323 , 325 , 506(2) and 294(b) of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act.

(2.) Learned Senior Counsel for the applicants Mr. Y.N. Oza submitted that allegations against the accused are of kidnapping the brother of the complainant and another witness and they were then wrongfully restrained for about four days in the house of the accused No.3 and had also demanded extortion money of Rs.10,00,000.00. It is submitted that the present applicants are women and such allegations which are attributed to them are highly improbable. It was, therefore, prayed that the present applications may be allowed and the applicants herein may be released on regular bail.

(3.) Mr. J.K. Shah, learned Additional Public Prosecutor, submitted that both the applicants are actively involved in the alleged offence, a hockey stick was also recovered from the place and later on Sec. 323 of the Indian Penal Code was invoked. It was, therefore, prayed that no discretion may be exercised in favour of the applicants.