KAMLESHKUMAR ANILKUMAR JHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dev Patel for learned advocate Mr.Neeraj Vasu for the applicant and learned Additional Public Prosecutor for the Respondent - State.

(2.) By way of this application, the applicant has prayed for enlarging him on regular bail in connection with the First Information Report ('FIR' for short) being I- C.R.No.11191065210613 registered with Narol Police Station, Dist.Ahmedabad City for offences under Ss. 306 , 323 , 498A and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(3.) Heard learned advocate Mr.Dev Patel for learned advocate Mr.Neeraj Vasu for the applicant and learned Additional Public Prosecutor Mr.Himanshu Patel for the Respondent - State.