SUDHISHT NARAYAN UPENDRA JHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR being I-CR No.11191065210613 of 2021 registered with Narol Police Station, Ahmedabad for offence under Ss. 306, 498A, 323 and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) 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.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.