KUNAL MAHENDRABHAI NAGINLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 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. 11191036211243 of 2021, registered with Navrangpura Police Station, District: Ahmedabad City for the offences punishable under Ss. 498A, 323, 294(b) and 377 of the Indian Penal Code, 1860 (IPC) and Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) Whereas, the Criminal Misc. Application No. 1 of 2021 has been filed by the original complainant with following prayers:

(3.) Heard learned senior advocate Mr. I. H. Syed with learned advocate Mr. Nirav C. Thakkar for the applicant, learned senior advocate Mr. Jal S. Unwalla with learned advocate Mr. Bomi H. Sethna for the original complainant and learned APP Ms. M. H. Bhatt for the respondent-State.