CHANABHAI HAMIRBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing, at the outset, Mr.A.M.Dagli, learned advocate, has submitted that he would not like to press this application qua applicant No.1. Accordingly, the present application stands disposed of as not pressed insofar as applicant No.1 is concerned.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent - State.

(3.) Present application is filed under Section 438 of the Code of Criminal Procedure seeking Anticipatory Bail as the applicant is apprehending arrest in connection F.I.R. bearing C.R. No.I- 1120302320254 of 2020 registered with Junagadh City "A" Division Police Station, for the alleged offences punishable under Sections 498A , 306 and 114 of the Indian Penal Code.