VINODBHAI TRIKAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I -23 of 2011 with Gomtipur police station for the offences punishable under Sections 306 and 498A of the Indian Penal Code.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) LEARNED counsel for the applicant submits that the charge -sheet is filed and the investigation is over. It is further submitted that the deceased was properly treated for the ailment of tuberculosis and kidney and even operated for removal of bladder. Now, a baby aged about 3 years is to be maintained by the applicant -labourer.