CHAMPABEN BABUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code' for short), the applicants - original accused have prayed to release them on bail in case of their arrest in connection with the FIR being C.R.No.I - 73/2016 registered with Patan City "B" Division Police Station, Patan for the offences punishable under Sections 306, 304(B), 114 of the Indian Penal Code and under Sections 3 and 7 of the Dowry Prohibition Act.

(2.) Mr.Yatin Oza, learned senior advocate appearing with Ms.Nirali Oza, learned advocate for the applicants does not press this application qua applicant no.1. The present application qua applicant no.1 stands disposed of as not pressed. Rule is discharged qua applicant no.1. The application is now considered for applicant no.2.

(3.) Mr.Oza, learned senior advocate for the applicant submitted that applicant no.2 is sister -in -law of the deceased (victim) who had come at her parental home just before two days of the incident. He submitted that applicant no.2 has got small child aged 3 years and considering the nature of the allegation made in the FIR, it cannot be said that applicant no.2 has committed the offences as alleged in the FIR.