SHAILESHBHAI KALABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Rule. Learned Additional Public Prosecutor waives rule for the State.

(3.) The applicant accused is in judicial custody in connection with the offence being C.R. I -No.44 of 2015 registered with the Kathlal Police Station, District: Kheda for the offences punishable under Sections 498A, 306 and 114 of the Indian Penal Code.