SWEETIBEN @ SARASWATI MANOJBHAI KHATIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.Part-A 11196013210697of 2021 registered with Sama Police Station, Vadodara City for the offences under Ss. 323, 504, 306, 498A and 114 of the Indian Penal Code, 1860 and under Ss. 3 and 7 of the Dowry Prohibition Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation of the applicants at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, as well as trial also and will not flee from justice. He further submits that the applicants are not resident of Vadodara or Gujarat, but they are residents of Rajasthan and staying far away from their places and thus, the story established by the complainant is highly improper and not believable in the eye of law. He has submitted that to establish the said facts, the applicants have annexed their Adhar Card. He has submitted that from the FIR, it is clear that all the in-laws are arraigned as accused in the FIR. Thus, he has submitted that it is clear that only with a view to harass the entire family of in-laws, the complainant has filed false and vexatious FIR.