MIRABEN RAYMALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 167 of 2015 with Tharad Police Station, District Banaskantha, for the offences punishable under Sections 323, 302, 498A, 201, 120 -B, 34 and 114 of the Indian Penal Code.

(3.) Having heard the learned advocate for the parties and also considering the fact that the applicants are mother -in -law and sister -in -law of the deceased and considering the nature of allegations made in the FIR which are general in nature with regard to the domestic work, gravity of offences, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicants. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre vs. State of Maharashtra and Ors. as reported at [2011] 1 SCC 6941, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitution Bench in the case of Shri Gurubaksh Singh Sibbia and Ors., as reported at (1980) 2 SCC 665.