AJITBHAI VIKRAMBHAI CHAWHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with first information report registered at C.R.No.I204/2012 with Panigate Police Station, Dist.Vadodara for the offences punishable under Sections 498(A), 306 and 114 of Indian Penal Code.

(2.) LEARNED advocate for the applicant submits that the applicant is in jail since December 2012. It is also submitted that allegations qua motherinlaw, if considered, in view of alleged suicide note, at this stage, a case is made out in favour of the applicant. Considering the above, the applicant may be enlarged on bail by imposing suitable conditions.

(3.) HAVING heard the learned advocates for the parties and considering the overall facts and circumstances of the case and nature of allegations, role attributed to the applicant and punishment prescribed for the alleged offences, by imposing suitable conditions so as to secure his presence at the stage of trial, the applicant is ordered to be enlarged on bail.