NIKESH PANNALAL GIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appearance of the learned counsel for the complainant be recorded.

(2.) This is an application by the applicants under Section 438 of the Code of Criminal Procedure, 1973, for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.I- 35 of 2017 before Mahila Police Station, Ahmedabad (East) for the offence punishable under Sections 498A , 323 , 294(b) , 506(2) , 354 , 406 , 420 , 120B the Indian Penal Code.

(3.) Heard learned advocate for the applicants, learned APP for the respondent State and learned counsel for the complainant.