YASMINBANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Mohsin M. Shaikh appearing on behalf of the applicant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State, and learned Advocate Mr.Mahendra Vora for the First Informant.

(2.) Issue Rule returnable forthwith. Learned APP for the State and learned Advocate Mr.Vora for the First Informant waive service of notice of Rule.

(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.11191028221011 of 2022 registered with Vejalpur Police Station, Ahmedabad City on 19/7/2022 for offences punishable under Sec. 306 of IPC.