PUJA HARISHCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973 (' Cr.P.C .', for short) the applicant has prayed for his release on regular bail in connection with FIR being C.R.No. 11196030220618 of 2022 registered with Sayajigunj Police Station, Dist.Vadodara for offences punishable under Ss. 370 , 114 and 120B of Indian Penal Code and Ss. 75, 81 and 84 of the Juvenile Justice Act.

(2.) As per the FIR, upon information / tip provided by vigilant citizen that a couple will be delivered new borne baby through sale on account of child trafficking activity, when the police intercepted the present applicant along with one Dipakkumar they were found with custody of new borne baby.

(3.) Learned advocate Mr.Beladiya submitted that co- accused Dipakkumar having identical role has been granted bail by coordinate Bench of this Court vide order dtd. 9/2/2023 passed in Criminal Miscellaneous Application No.1826 of 2023. Therefore, on the ground of parity as well as considering the fact that the present applicant is lady accused, the applicant may be released on bail.