MONIKABEN MANOJKUMAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

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

(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.I126 of 2018 registered with Kagadapith Police Station, Dist.Ahmedabad for the offence punishable under Sections 376(2)(I)(N), 506(2), 294(B) and 114 of the IPC and read with section 66(B)(C) of the Information Technology Act.