SUMITRABEN BHALDEVBHAI VALVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the memo of the application is granted. Amendment to be carried out forthwith.

(2.) Rule. Mr. H. S. Soni, learned APP waives service of notice of Rule on behalf of respondent-State. Learned advocate Mr. Hiren Modi seeks permission to file vakalatnama for the original complainant. Permission is granted. Mr.Hiren Modi, learned advocate waives service of notice of Rule on behalf of original complainant.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants accused has prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R.No.11824008220002 of 2022 with Tapi Mahila Police Station, Tapi for the offenses punishable under Ss. 498-A, 323, 504, 506(2), 313 and 114 of the Indian Penal Code.