VANZARA RAMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.J. M. Barot appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent- State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11217020220497 of 2022 registered with Patan City "B" Division Police Station, Patan on 12/7/2022 for offences punishable under Ss. 306 , 507 of IPC.