DIWALIBEN CHAMANBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ld. APP waives Rule 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. 11993004220054 of 2022 registered with Bhachau Police Station, Dist. Kachchh, for the offences punishable under Ss. 306 and 114 of the IPC.

(3.) It is the submission of learned counsel for the applicant that she is suffering confinement since 1/3/2022. He further submitted that considering the role attributed to the applicant, present application may kindly be allowed.