GOVINDBHAI NANJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with C. R. No. 11208003201481 of 2020, registered with Gandhigram-2 (University) Police Station, Rajkot City, District: Rajkot for the offences punishable under sections 306 , 498A , and 114 of the Indian Penal Code, 1860 ( IPC ) and sections 3 and 4 of the Dowry Prohibition Act.

(2.) Heard learned advocate Mr. Pratik Y. Jasani for the applicants and learned APP Mr. L. B. Dabhi for the respondent - State through Video Conference.

(3.) Learned advocate for the applicants - accused has submitted that the applicants - accused are innocent persons and falsely implicated in the offence in question. It is submitted that the applicants are the father and mother in-law of the deceased, respectively aged 63 and 60 years, except that, there is no active involvement of the applicants. Besides, the allegations against the present applicants are general in nature. Further, the deceased had committed suicide at her parental home only. Further, the matrimonial tenure of deceased was of 09 years. It is submitted that the investigation is almost over and hence, further custodial interrogation may not be required. Moreover, the applicants have family roots in the society and therefore, the applicants are not likely to flee away from justice. That the applicants will abide by whatever conditions imposed by the Court. The learned advocate for the applicants has further vehemently submitted that there is no direct involvement of the applicants - accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicants - accused.