AWNISH HIMANSHU DUBEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR-I/11822022202126 /2020 registered with Vijalpur Police Station, Navsari for offence under Sections 306, 498(A), 304(B), 354(A), 504 and 114 of the Indian Penal Code, Sections 4 and 6 of the Dowry Prohibition Act and Section 3 of the Sexual Harassment of Woman at Workplaces (Prevention, Prohibition and Redressal) Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.