Gujarat High Court: A.J. Desai, J., allowed an application of anticipatory bail in connection with the FIR registered for the offences punishable under Sections 498A, 304(B), 506(2) and 114 of the Penal Code, 1860.
The counsel for the applicant submitted that the nature of allegations were such for which custodial interrogation at this stage was not necessary.
The Court while allowing the anticipatory bail application considered the facts of the case, nature of allegations which were general in nature, gravity of offences, role attributed to the accused and the fact that the present applicant who happened to be mother in law of the deceased was permanent resident of Uttar Pradesh as also the fact that the FIR had been lodged after a period of almost six months from the date of incident and the fact that the coordinate Bench had considered the case of co-accused and considered the age of the applicant who was aged 66 years reiterating the law laid down in Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694. [Binasinh Dayaramsinh Raghuvanshi v. State of Gujarat, 2020 SCC OnLine Guj 1143, decided on 18-08-2020]
*Suchita Shukla, Editorial Assistant has put this story together