S.H.Vora,J. - (1.)Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(2.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11208053210522 of 2021 with Rajkot Taluka Police Station for the offences punishable under Sections 306 and 498 of the IPC.
2.1 The prosecution case is that the complainant is residing with his family and daughter of the complainant got married with the present applicant in the year 2020. That there was some altercation before one month from the date of the incident and therefore, the deceased was residing at her parental home and before the date of the incident, the applicant has taken away the deceased at his home and on 4.3.2021, unnatural death of the deceased was occurred at the house of the applicant.

(3.)Heard and examined the papers placed for consideration in support of the submission made at bar.