MANISHABEN GAJJUGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application filed under Sec. 439 of the Code of Criminal Procedure, the applicant accused Manisha Gajjugiri Goswami seeks regular bail in connection with the FIR being I-C.R.No.3/2019 registered with Gandhidham Railway Police Station, Western Railway, Ahmedabad, for the offences punishable under Ss. 302 , 120B , 397 , 201 and 34 of Indian Penal Code, 1860, Ss. 25(1)(b)(a) and 27 of the Arms Act, Ss. 155 , 141 and 145(B) of the Indian Railways Act and Sec. 135 of Gujarat Police Act.

(2.) The incident took place on 8/1/2019, whereas, the FIR came to be registered by the nephew of the deceased Sunil Bhanushali on 9/1/2019. The applicant herein arrested in the alleged offence on 4/11/2019 and chargesheet came to be filed for the offence as referred above against her on 28/1/2020.

(3.) The applicant Manisha Goswami had preferred first regular bail application on 18/5/2020 and the same was rejected by the 10th Additional Sessions Judge, Bhachau, Kachchh vide order dtd. 6/6/2020.