VARSHABEN ASHWINBHAI KHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I-11191018220235 OF 2022 registered with Comtipur Police Station, Dist Ahmedabad City for the offence punishable under Ss. 363 , 370 , 370(A) , 120(B) and 114 of the Indian Penal Code and Sec. 81, 84, 87 of the Juvenile Justice Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant. That, the applicant is totally innocent and is falsely implicated in the commission of the alleged incident. That, the applicant and accused no. 6 are husband wife and applicant is having no idea of the child is of the part of trafficking and done by the accused no. 1 to 4 from the custody of the complainant. That, the applicant and daughter of the complainant-victim having no connection as no role has been attributed to the present applicant. That, the applicant has no any antecedents except the present case. Ultimately, it was submitted by learned advocate for the applicant to allow present application.