AJAYSINH PRAVINSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is the fourth successive bail application filed by the applicant under Sec. 439 of the Criminal Procedure Code, 1973 (hereinafter referred to as the 'Code'), with a prayer that applicant be released on bail in connection with the FIR being C.R.No.I-86 of 2019 registered with Patan City 'B' Division Police Station, for the offence punishable under Ss. 306, 498A and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) Heard learned advocate Mr. Amit R. Joshi for the applicant and learned APP Ms. Vrunda Shah for the respondent - State.

(3.) Learned advocate for the applicant fairly submitted that this is the fourth successive bail application filed by the applicant and since the applicant is in jail since 1/10/2019, the applicant may be enlarged on bail. It is further submitted that other two co-accused i.e. mother-in-law and father- in-law of the deceased have been enlarged on bail by this Court in the year 2019, whereas, the applicant, who is the husband of the deceased, is in jail since more than 3 years, and therefore, this application be considered.