VIJAYKUVARBA PRATAPSINH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Application has been preferred under Section 439 of the Code of Criminal Procedure, 1973 in connection with the offence being CR No.I-70 of 2011 registered with Shamlaji Police Station, Banaskantha for the offences under Sections 498(A), 306 and 114 of the Indian Penal Code and under Sections 3 and 7 of Dowry Prohibition Act.

(2.) HEARD Mr.Vijay Nangesh, learned advocate for the applicant. He has contended that there is nothing on record to establish that present applicant is abettor, provocator or instigator. The present applicant is mother-in-law of the deceased. He has contended that applicant will be available during the trial and he will not tamper with the evidence. He has prayed to release present applicant on bail.

(3.) CONSIDERING the above, this Application is allowed. The applicant is ordered to be released on bail in connection with CR No.I-70 of 2011 registered with Shamlaji Police Station, Banaskantha for the offence alleged against him in this Application on his executing a Bond of Rs.10,000/- (Rupees ten thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall-