RITAKUMARI BRIJENDRA Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191045201594 of 2020 registered with Sola High Court Police Station, District Ahmedabad for the offences under Sections 306 , 498A , 323 , 294B of the Indian Penal Code, 1860 ( IPC ) and under Sections 3 and 7 of the Dowry Prohibition Act, 1961.