KANTABEN MOHANLAL BHANUSHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. C.M. Shah waives service of Rule on behalf of respondent - State.

(2.) Learned advocate Mr. J.R. Dave is permitted to filed his appearance on behalf of the complainant. Affidavit-in-reply filed by the complainant is taken on record.

(3.) This is an application under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of her arrest in connection with FIR registered at C.R. No. I-95 of 2017 before Bhuj City "B" Division Police Station, Bhuj for the offence punishable under Sections 306, 498(A) and 114 of the Indian Penal Code.