VELABHAI MAFABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent­State.

(2.) Heard learned advocate for the applicant and learned Public Prosecutor for the respondent­ State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR being C.R.No.I­78 of 2018 registered with Tharad Police Station, Dist.­ Banaskantha for the offence punishable under Section 304 etc. of the Indian Penal Code.