SUDHABEN GOPALBHAI DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Jhaveri waives service of notice of rule for the respondent ­ State.

(2.) The applicant has challenged the impugned judgment and order dated 25.10.2004 below Exh.3 in Sessions Case No.101 of 2004 by the Additional Sessions Judge, Fast Track Court No.4 of Ahmedabad (Rural). By such impugned judgment and order, application by the present applicant to discharge her for the alleged offences punishable under Sections 302, 498(A), 506(2) and 114 of I.P.C. read with Section 135(1) of B.P. Act. has been rejected.

(3.) I have heard Mr. A.D. Shah, learned advocate for the applicant and Ms. J.D. Jhaveri, learned APP for the respondentState and perused the record and considered the rival submissions.