RASHIKBA 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 an FIR being C.R.No. 11208003201125 of 2020 registered with Gandhigram 2 (University) Police Station, District: Rajkot for the offence punishable under Sections 306, 114, 498A of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.