BHAGAJINAVAJICHOUHAN Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Learned PP waives sservice of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicants, learned Public Prosecutor for the respondent-State by video conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with C.R.No.I-11191015200549 of 2020 registered with Nikol Police Station for the offences punishable under Sections 498(a) , 306 and 114 of the IPC.