HARISHBHAI DEVABHAI PATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Chetan K. Pandya, learned advocate for the applicant and Mr. Niraj Soni, learned APP for the respondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regular bail in connection with F.I.R. registered at C.R. No. I ­ 113 of 2012 with Bhanvad Police Station, Jamnagar for the offences punishable under Sections 498(A), 306 and 114 of the IPC.

(3.) I have heard learned advocate appearing for the parties. Perused the papers of investigation and considering the marriage span of seven years and the allegations levelled against the present applicant is of general nature and considering the offence as alleged in the FIR and also considering the nature of allegations made in the FIR, I am of the opinion that this is a fit case to exercise the discretion to enlarge the applicant on bail. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with C.R. No. I ­ 113 of 2012 with Bhanvad Police Station, Jamnagar on executing a bond of Rs.10,000/ (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;