KUMARBHAI JAYKISHORBHAI GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-68 of 2019 registered with Vadodara Taluka Police Station, Vadodara for the offence punishable under Sections 306 , 498(A) , 304(B) and 114 of the Indian Penal Code as well as Section 3 and 4 of the Dowry Act.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that there is no any dying declaration, the evidence available is in the nature of hearsay only and the applicant is in jail for about last 8 months. He further submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.