BEBIBEN VINODBHAI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned Advocate for the applicant, learned advocate for the original complainant and learned APP for the respondent State.

(3.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 306, 498A, 114 of the Indian Penal Code ( For short 'the IPC ') for which FIR came to be registered at C.R. No.I 178 of 2017 with Madhupura Police Station.