SUNIL DEVIDASBHAI SEVKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application has been filed by the applicants under Section 439 of the Code of Criminal Procedure for regular bail in connection with FIR registered at C.R. No. I - 189 of 2017 with Amroli Police Station, Dist. Surat, for the offences punishable under Sections 306 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant does not press present application qua the applicant No.1.

(3.) The learned advocate for the applicant No.2 submits that the applicant No.2 is an innocent lady and has been falsely implicated in the offence. He further submits that the applicant is aged about 49 years and as per the FIR and other papers, there is no specific allegation against the present applicant. Substantial part of investigation is over and no custodial interrogation is required. There is no direct evidence against the applicant and there is no any criminal antecedent against the present applicant. The applicant is in jail since 11.11.2017.