SANGRAMSINH 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.11210022202582 of 2020 with Kapodra Police Station, Surat for the offences punishable under Sections 498(A) and 306 of IPC and under sections 3 and 4 of the Dowry Prohibition Act.

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