PRATIK LALITKUMAR GARG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Senior Counsel Mr. Unwala is permitted to file his vakalatnama on behalf of the original complainant. Rule. Learned App waives service of notice of Rule for and on behalf of Respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R.No.11191030220058 of 2022 with Mahila Police Station (west), Ahmedabad for the offences punishable under Ss. 498-A , 406 , 377 , 323 , 294-B , 506 and 114 of the Indian Penal Code read with sec. 4 of the Dowry Prohibition Act.

(3.) The brief facts of the present case are as under: