INDUBEN PRAVINSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this successive bail application under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11204006230059 of 2023 registered with Aatarsumba Police Station, Kheda, for the offences punishable under Ss. 307 , 324 , 323 , 294 (b), 143, 147, 148, 149, 506(2) and 188 of IPC and Sec. 135 (1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Jigar Gadhavi for the Applicants and learned APP Mr. Himanshu Patel for the Respondent - State.

(3.) Learned Advocate for the Applicant submits that the applicant is lady accused, who is in custody since 24/4/2023. The only role attributed to the applicant is of threatening the complainant. Except this, no any role is attributed to the present applicant in the offence in question He further submits that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.