SURESH BABU MAHADEV KATIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Mr. K M Antani waives service of notice of rule for and on behalf of the respondent- State.

(2.) By way of the present application preferred under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicants-accused have sought for anticipatory bail in view of their apprehension of arrest, in connection with the FIR registered at the Chowk Bazar Police Station, District- Surat City, vide CR No. 11210012250357 of 2025 for the offence punishable under Ss. 108, 85 and 54 of the Bharatiya Nagarik Suraksha Sanhita, 2023 read with Ss. 3 and 4 of Dowry Prohibition Act.

(3.) Learned advocate Mr. Jeet V Patel appearing for the applicant has submitted that the present applicants are mother-in- law and father-in-law of the deceased and admittedly, they were not residing with the deceased and her husband at Surat. The marriage span was almost nine years. The record reveals that the applicants were not present at Surat at the time of incident, rather they were at Kanpur, U.P. It is further submitted that there are no specific allegations against the applicants except the fact that the applicants harrassed the deceased three years prior to the incident. The accused - Bipinbhai Sureshchandra Katiyar i.e. the husband of the deceased has already been enlarged on bail by the Sessions Court vide order dtd. 21/5/2025 in Criminal Misc. Application No. 3880 of 2025. He has urged that considering the nature of the offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.