SURMABHAI LALABHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) So far as applicant No.1 is concerned, learned advocate Mr. N.K. Majmudar does not press for anticipatory bail.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.11187003210095 before Ditawas Police Station, Mahisagar for the offence under Sections 498-A, 306 and 114 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.