SHANKARBHAI MANGALBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants -? original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No. I-?11207028200335 of 2020 before Halol Police Station, District: Panchmahals for the offences under Sections 306 , 498(A) , 323 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that the allegations levelled against the applicants are general in nature and they were not residing with the husband and wife and they have no role in the said incident. Besides this, the applicants are aged 62 years and 60 years respectively and that the applicants will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.