CHANDUBHAI RAMABHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate, for the applicant and Mr.Mitesh Amin, learned Public Prosecutor with Mr.Dharmesh Devnani, learned APP, for the respondent-State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 498-A , 306 and 114 of the Indian Penal Code for which FIR came to be registered being FIR No. 11187001200057 with Bakor Police Station.

(3.) The applicant is the father-in-law of the deceased Kailashben. Perusal of the FIR and the order rejecting the bail by the Trial Court indicate that the allegations against the applicant, who is the father-in-law and against the mother-in- law, prima facie, appears to be the same. Considering the fact, at this stage, therefore, without getting into merits of the matter and only on the ground of parity with that of the mother-in-law who has been released on bail by the trial Court, the present application deserves consideration.