MANJUBEN MAHESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Public Prosecutor Mr. Mitesh Amin waives service of notice of Rule for the respondent - State.

(2.) This application is filed under Section 438 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.I-115/2017 with Mahila Police Station, Rajkot City for the offences punishable under Sections 306, 498(A) and 114 of the Indian Penal Code.

(3.) Learned Counsel for the applicant submits that taking into consideration the facts of the case, nature of allegations, role attributed to the HC-NIC Page 1 of 4 Created On Tue May 23 23:54:47 IST 2017 applicant, by imposing suitable conditions, the applicant may be granted anticipatory bail.