MAKWANA RANJANBEN ALPESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Salman S. Khan on behalf of the applicant and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

(2.) Rule returnable forthwith. Learned APP 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 applicant - original accused prays for being released on anticipatory bail in connection with FIR No.-11198015220581 of 2022 registered with Bortalav Police Station, Bhavnagar on 21/04/2022 for offences punishable under Ss. 307, 504, 506(2) and 34 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.