HETUBHA MADARSANG JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11993010210067 of 2021 with Rapar Police Station, Kachchh for the offences punishable under Sections 498A, 306 and 114 of IPC and section 3 and 4 of Dowry Prohibition Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.