Nikhil S. Kariel,J. - (1.)RULE . Ms. Jirga Jhaveri, learned APP waives service of notice of rule for and on behalf of the respondent - State.
(2.)This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973for being released on regular bail in connection with F.I.R. registered at C.R. No.11187005201046 of 2020 with Kathamba Police Station, District:- Mahisagar, for the offences punishable under Sections 323, 504, 506(2), 114 of the Indian Penal Code and Section 135 (1) of the Bombay Police Act.
(3.)Learned Advocate Shri Bhavesh J. Patel for the applicants submits that the applicants are lady accused and whereas the incident had occurred due to an altercation, which had arisen between the family members with regard to sharing of a water pump. He further submits that the entire incident had taken place in heat of the moment and that in the criminal complaint, there are no serious role attributed to the present applicants. He further submits that the Coordinate Bench of this Court (Coram: Hon'ble the Chief Justice Mr. Vikram Nath) had been pleased to release the co-accused namely Dilipbhai Mangalbhai Machhi and Ishwarbhai Mangalbhai Machhi vide order dated 24.12.2020 passed in Criminal Misc. Application No.19855 of 2020. He further submits that since the said accused with more graver role had been released by this Court on regular bail, the same benefits may be granted to the present applicants.