RATANSIBHAI NANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 326 and 354 of the Indian Penal Code for which FIR came to be registered at C.R. No.11195060200021 of 2020 with Vav Police Station, District : Banaskantha.

(2.) This is an application for regular bail. Without entering into the reasons, in short, the allegation is that the father in law - the applicant, demanded money, and therefore, assaulted the daughter in law Dhudiben. Mr.Nishit Gandhi, learned counsel for the applicant, has read out before me an affidavit filed by Dhudiben that she has returned to her matrimonial home and is also contemplating filing the quashing petition, wherein, the daughter in law concedes that the complaint be withdrawn.

(3.) Hence, this application is allowed and applicant is ordered to be admitted to bail in connection with C.R. No.11195060200021 of 2020 with Vav Police Station, District : Banaskantha on executing a bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;