RUHISTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I-70/2016 registered with Valsad Railway Police Station, for the offences punishable under Sections 302 , 201 , 120(B) and 114 of the Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent-State.

(3.) Learned advocate for the applicant submits that the applicant is an innocent person, however she has been falsely implicated in the alleged offences. It is submitted that except the statement of co-accused there is no other cogent evidence to connect the present applicant with the alleged offences. It is further submitted that charge-sheet is submitted, and therefore, now there is no possibility of tampering with the evidence.