PARBATBHAI NARANBHAI GOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No. 11213010230105 of 2023 registered with the Dhoraji Police Station, District Rajkot for the offence punishable under Ss. 306, 498A and 114 of the Indian Penal Code and Sec. 3 and 4 of the Dowry Prohibition Act.

(3.) Learned advocate Mr. Ashish Dagli appearing on behalf of the applicant has submitted that so called incident has occurred on 13/2/2023 and FIR was registered on 14/2/2023. The applicant was arrested on 16/2/2023 and since then he is in judicial custody. It is also submitted that the investigation is already completed and the present application is filed after submission of the charge-sheet by the concerned Investigating Officer before the competent Court. Learned advocate Mr. Dagli has also submitted that FIR has been registered against total five accused persons and identically situated persons have already been enlarged on anticipatory bail as well as regular bail. The co-accused namely Pravinbhai Maldebhai Dangar has been enlarged on anticipatory bail by the Co-ordinate Bench of this Court and other co-accused namely Radhaben has been enlarged on regular bail by the concerned trial Court. Considering the role attributed by the present applicant at the time of commission of offence, the applicant may be enlarged on regular bail by imposing suitable terms and conditions