MANSI JIMIT SANGHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Anmol Surollia for the applicants and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi 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 applicants pray for being granted transit bail for a period of 30 days, more particularly to approach the competent Court within the Maharashtra State, since the applicants apprehend their arrest in connection with investigation, with regard to unfortunate death on account of suicide of one Mr. Jimit Shanghavi, husband of applicant No.1 herein and son-in-law of applicant No.2 herein.