LILABEN PRATAPBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.3-NARENDRABHAI PRATAPBHAI BARAIYA. The application stands disposed of as not pressed qua the aforesaid applicant No.3, with a liberty to file a fresh before the concerned Trial Court, if the trial does not progress satisfactorily within the period of three months. Rule is discharged.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-14 of 2019 with Aatarsumba Police Station, Kheda, for the offence punishable under Sections 498(A) , 306 , 323 , 504 , 506(2) and 114 of the Indian Penal Code .

(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.