ISHWARBHAI MAGANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P. Mr.K.P.Raval waives service of rule on behalf of the respondent -State.

(2.) HEARD Mr.T.S.Nanavaty,learned Counsel for the applicants -accused, learned A.P.P.Mr K.P.Raval for the respondent -State and learned Counsel Mr. S.V. Raju for the original complainant.

(3.) THIS application for anticipatory bail has been preferred by the applicants apprehanding their arrest in connection with F.I.R I 135of 2007 which has been registered on 26 -2 -2007 with Navrangpur Police Station, Ahmedabad, for the alleged commission of offences under Sections 498 -A and 114 of the Indian Penal Code , Sec.31 of the Domestic Violence Act and Secs. 4 and 7 of the Dowry Prohibition Act.