MANJUDEVI ALAK NARAYAN DUBE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Y.J.Patel for the applicants and learned Additional Public Prosecutor Mr.H.K.Patel for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicants are seeking release on regular bail in connection with the FIR being No.11199004212552 of 2021 registered with Ankleshwar City Police Station, District: Bharuch for the punishable under Ss. 306 , 498-A , 323 and 114 of the Indian Penal Code and under Ss. 3 and 7 of the Dowry Prohibition Act.

(3.) Learned advocate for the applicants submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicants and nature of the allegations, the applicants are required to be enlarged on regular bail by imposing suitable terms and conditions.