PRAKASH DAMODARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under s ection 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11191040203400 of 2020, registered with Sardarnagar Police Station, Ahmedabad City for the offences punishable under sections 498A , 354 , 323 , 294(b) and 114 of the Indian Penal Code, 1860 ( IPC ) and sections 3 and 7 of the Dowry Prohibition Act, 1961.

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

(3.) Heard learned advocate Mr. Darshan M. Varandani for learned advocate Mr. Vishal T. Patel for the applicant and learned APP Mr. H. K. Patel for the respondent - State through video conference.