DINESH @ DIPO MANJIBHAI KURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application preferred under section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for regular bail in connection with I?C.R.No.7 of 2018 registered with Halvad Police Station, District Morbi, for the offences punishable under sections 302, 201 and 34 of the Indian Penal Code, whereby the applicant has been arrested on January 17, 2018.

(2.) At the outset, Shri Laxmansinh Zala, learned counsel appearing for the applicants, seeks permission of this Court to withdraw the present application qua the applicant No.1.

(3.) So far as the applicant No.2 is concerned, the learned counsel appearing for the applicant No.2 has urged that she is a lady with two children and there is no evidence to connect her with the crime in question in the entire papers of chargesheet. He has also argued that although the motive of the crime is alleged illicit relationship, however, it is not sufficient when the Court considers her application for regular bail after the chargesheet. He has also urged that she is a lady of young age and the trial is likely to take a long time and, therefore, this Court may exercise the discretion in favour of the applicant No.2.