RAJESHBHAI DILIPBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nisarg Jain, learned advocate for the applicant and Mr.Pranav Trivedi, learned APP for the opponent State through video conference.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report registered with the Limkheda Police Station, Dahod district vide FIR No.11821035200189 of 2020 for the offences punishable under Sections 306 and 498A of the Indian Penal Code.

(3.) Mr. Jain, the learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has submitted that as per the case of the prosecution the present applicant is husband of deceased Kailashben who committed suicide jumping in the well along with son Ravindra and daughter Shital. In that incident, Kailashben and Ravindra died whereas daughter Shital has survived. He has also submitted that the reasons mentioned for suicide are mentioned in FIR that the present applicant does not like the deceased and did not want to bring her back as he wanted to bring new wife. He has further submitted that age of deceased Kailashben as shown in FIR is 24 years whereas age of the applicant is 19 years and they had love marriage and out of the said wedlock they gave birth to two children. He has submitted that Aadhar Card clearly describes that the present applicant is born in the year 2001.