KAMLABEN VIBHABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The the learned APP waives service of notice of rule for and on behalf of the respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­original accused have prayed to release them on anticipatory bail in the event of their arrest in connection with the FIR registered with Sardarnagar Police Station, Ahmedabad vide I­CR No.76/2015 for the offence punishable under Sections 306, 498A and 114 of Indian Penal Code.

(3.) The learned advocate appearing on behalf of the applicants would submit that considering the nature of the offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.