SABINABANU SHAHIDKHAN PATHAN 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.19/2013 with 'A' Division Police Station, Mehsana City for the offences punishable under Sections 498(A), 306 and 114 of the Indian Penal Code and under Sections 3 and 7 of the Prohibition of Dowry Act.

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