APABHAI @ ALPESHBHAI NABLABHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. J.K. Shah waives service of notice of Rule for the respondent ­ State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.38/2013 with Dahod Rural Police Station, Dahod for the offences punishable under Sections 306, 498(A) and 114 of the Indian Penal Code.

(3.) HEARD learned APP Mr. J.K. Shah for the respondent-State.