DABHI VILASBA BAKUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11216022200648/2020 registered with Kalol Taluka Police Station, District Gandhinagar for offence under Sections 498A, 306 and 114 of the IPC and Section 4 of the Dowry Prohibition Act, 1961.

(3.) Heard Shri P.M.Dave, Advocate for Mr.Vishal Anandjiwala, learned counsel for the applicant and the learned APP through Video Conferencing.