NUPURBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11822021201537 of 2020 registered with Navsari Rural Police Station, Dist: Navsari for the offences punishable under Sections 306 , 504 , 506(2) and 114 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard Mr. Zubin Bharda, learned advocate for the applicant, Mr. J.K.Shah, learned Additional Public Prosecutor for the State and Mr.Adil Mirza, learned advocate for the Original Complainant through Video Conferencing.