DHARMISTHABEN SUMITBHAI KAPDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval 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. 11993010220115 of 2022 registered with Rapar Police Station, Kachchh-Gandhidham on 2/5/2022 for offences punishable under Ss. 306, 498A and 114 of the Indian Penal Code read with Ss. 3 and 4 of Dowry Prohibition Act.