PRAVINSINH HARNATHSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R.No. I-55 of 2017 before Bhuj City 'A' Division Police Station, District Kutch for the offence punishable under Sections 306 and 498(A) of the Indian Penal Code and under Section 4 of the Domestic Violance Act.

(2.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.