RONAKBHAI ANILBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As recorded in the order dated 13.01.2020 passed by this Court, this application is disposed of qua applicant No.1 and is considered qua applicant No.2 only.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-­96 of 2019 registered with Karelibaug Police Station, District Vadodara City, for offence under Sections 498(A), 306 and 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, applicant No.2 may be enlarged on regular bail by imposing suitable conditions.