DAHYABHAI RUPAJI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-C.R.No.73 of 2017 registered with the Dhanera Police Station, for the offences punishable under Sections 306, 498(A) read with section 114 of the Indian Penal Code and sections 3 and 7 of the Dowry Prohibition Act.

(2.) The learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.