ARVINDBHAI KHUMAJIBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.I- 1119500420051/2020 before Deesa South Police Station, District: Banaskantha for the offences under Sections 498A , 323 , 504 , 506(2) and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants at the outset does not press this application qua applicant No.1-husband of the defecto complainant.