AVANIBEN DHARMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR registered as C.R No.I-48 of 2016 before Mahila Police Station, District:Ahmedabad for the offences under Sections 376, 506(2), 386, 380 read with Section 34, 120-B and 114 of the Indian Penal Code.

(3.) Learned advocate for the complainant strongly objected the arguments of learned advocate for the petitioner and HC-NIC Created On Thu Aug 17 submitted that serious allegations are made by the complainant, who is a real sister of the petitioner. He has also drawn attention of this Court to page no.30 and 31 of the petition and argued that serious allegations are made against the present petitioner in the complaint. Further he has submitted that the photographs as well as an affidavit, filed by the complainant, have also produced on record stating that the petitioner is involved in the serious offences and therefore, no discretion is require to be exercised by this Court in favor of the petitioner.