SHOBHNABEN MANUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This is an application by the applicants under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.11199010211187 of 2021 before Bharuch City A Division Police Station, Bharuch for the offence punishable under Sections 306, 323, 504, 114, 498A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

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