(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. 11993004200154 of 2020 registered with Bhachau Police Station, District: Kutchh East-?Gandhidham for the offences punishable under Sections 306 and 114 of the Indian Penal Code.
(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 APP for the respondent-?State as well as learned advocate for the respondent no.2 have strongly objected the arguments advanced by learned advocate for the applicant and submitted that prima facie involvement of the present applicant in the serious offence is made out by the prosecution. Referring the complaint, learned APP for the respondent-?State has submitted that main reason for committing suicide by the deceased was inspiration of the present applicant as well as father-?in-?law and mother-?in-?law, as they were pressing the deceased to stay at Ahmedabad along with his wife namely Shradhdha and do up and down on Saturday and Sunday and deceased refused to stay at Ahmedabad doing up and down on Saturday and Sunday. That, wife of the deceased Shradhdha was also informed her parents not to interfere in their matrimonial life and live them peacefully. It is further submitted that investigation is not completed and is in progress.