NASIMBANU FIROZKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr RC Kodekar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State. 2.0 This successive bail application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as I-C.R. No. I-169 of 2013 before Vejalpur Police Station, Ahmedabad Rural for the offences punishable under Sections 498(A), 306 and 114 of the Indian Penal Code and under Sections 3, 7 of the Dowry Prohibition Act. 3.0 Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions. 4.0 I have heard learned advocates appearing on behalf of the respective parties and considered the allegations levelled against the present applicants.