HANSABEN KANJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kishan Prajapati for the Applicants and learned APP Ms. Moxa Thakkar for the Respondent-State through video conference.

(2.) Rule. Learned APP Ms. Moxa Thakkar waives service of notice of Rule on behalf of the Respondent - State of Gujarat.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for enlarging them on anticipatory bail in connection with the FIR No. 11198067200748 registered with Vartej Police Station, District: Bhavnagar for the offenses punishable under Sections 498 (A), 323, 504 and 114 of the Indian Penal Code .