BHUPATSINH DOLAJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C. R. No.11195006200027 of 2020 registered with Mahila Police Station, Palanpur, Banaskantha for the offence punishable under Sections 498(A), 323, 294(B), 506(2) & 114 of the IPC and Sections 3 & 7 of the Prohibition of Dowry Act.