DIPUBEN JIGNESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted 1.1 By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners have prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No. 11210063230377 of 2023 with Singanpore-Dabholi Police Station, District: Suarat, under Ss. 304-B, 306, 498(A) and 114 of the Indian Penal Code

(2.) Learned advocate for the petitioners submitted that the husband of the deceased, i.e. original accused No.1, has already been granted regular bail by the Coordinate Bench (Coram: Mr. Divyesh A. Joshi, J.) vide order dtd. 30/11/2023, passed in Criminal Misc. Application No. 21172 of 2023 and therefore, the principle of parity shall apply in the case of the present petitioners, who happened to be sisters-in-law (Nanad) of the deceased.

(3.) On the other hand, learned Advocate Mr. Tailor appearing for the first informant strongly opposed this application and submitted that petitioner No.2 herein is a practicing advocate and therefore, she is well conversant with the intricacies of the allegations leveled against them in the FIR.