SITARAMBHAI DAGADUBHAI PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed in connection with First Information Report registered as I-C.R. No.38/2012 with Vagahai Police Station, Dang for the offences punishable under Sections 306, 323, 504 and 498(A) of the Indian Penal Code.

(2.) LEARNED Counsel appearing for the applicant submits that the charge sheet is filed and the marriage life of the applicant with the deceased was of nearly 13 years. In addition, prima-facie, a statement in the dying declaration reveal about the attempt made by the deceased to pour kerosene on herself as it is alleged that the deceased was not allowed to visit the parental house. It is further submitted that considering the above aspect, it is submitted that the applicant may be enlarged on bail.

(3.) HAVING heard learned Counsels for the parties, perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the applicant, by imposing suitable conditions, I deem it just and proper to enlarge the applicant on bail.