KSHITIJ RAVINDRANATHAN PILLAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Ashish Dagli appearing on behalf of the applicant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent- State, and learned Advocate Mr.Vinit Nair for the First Informant.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State and learned Advocate Mr.Vinit Nair waives service of rule for the First Informant.

(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.11216008220206 of 2022 registered with Gandhinagar Sector-7 Police Station, Gandhinagar on 19/5/2022 for offences punishable under Ss. 498A , 304B , 114 of the Indian Penal Code and Sec. 4 Dowry Prohibition Act.