SUKHABHAI SHANKARBHAI TALAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at Part-A 11207061210643 of 2021 before Shahera Police Station, Panchmahal for the offence punishable under Ss. 498A , 306 and 114 of the Indian Penal Code.

(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.