JAMILA AYUBBHAI CHHIPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Shri A.Y. Kogje waives service of rule on behalf of respondent State.

(2.) ON 5th April, 2007, this Court has adjourned the proceedings to await analysis of the substance found in the stomach of the complainant. Learned APP Shri Kogje has placed before the Court for Court's perusal the result of the chemical analysis submitted by the Laboratory.

(3.) IN this application, the applicants have sought anticipatory bail in the event of their arrest pursuant to CR No.I -37/2007 dated 13th March, 2007, filed before Gayakwad Haveli Police Station.