VANITABEN MAHENDRAKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 as 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 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.