RESHMABEN JAYKUMAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.AY Kogje has stated that he has received instructions to appear on behalf of the original complainant.

(2.) Rule returnable forthwith. Ms CM Shah, learned APP waives service of notice of rule for and on behalf of the respondent -State and learned advocate Mr. A.Y. Kogje waives service of notice of rule for the original complainant.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants -original accused have prayed to release them on anticipatory bail in the event of their arrest in connection with the FIR registered at Karelibaug Police Station vide I -CR No.109 of 2015 for the offence punishable under Sections 306, 504, 114 of the IPC and under Sections 3,5 and 7 of the Dowry Prohibition Act.