VIPULBHAI SHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Y.M. Thakkar, learned counsel for the applicant and Ms. Shruti Pathak, learned APP for the respondent State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11821035220037 of 2022 registered with Limkheda Police Station, Dist. Dahod, for the offences punishable under Ss. 498A , 306 and 114 of IPC.

(3.) Mr. Thakkar, learned counsel submitted that there is no prima-facie material against the applicant, so as to attract the ingredients of Sec. 107 of IPC and therefore, considering the facts and circumstances of the present case, discretion may kindly be exercised in favour of the applicant.