NIRUBEN DINKARBHAI GAVALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release her on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No. 11198006240458 of 2024 with Ghogha Road Police Station, Bhavnagar for the offences alleged under Ss. 376(1), 2(n) and 114 of IPC.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.