DURGABEN HARISHBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Arvind Thakur on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State. Learned Advocate Mr. D.K. Trivedi would submit that he has instruction to appear on behalf of the first informant and that he may be permitted to file his Vakaltnama. Permission is granted.

(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. 11191008220534 of 2022 registered with Chandkheda Police Station, District: Ahmedabad City on 4/7/2022 for offences punishable under Ss. 306, 498A and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.