BHAGWATIBEN KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent-State.

(2.) Heard learned counsels for the respective parties.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of her arrest in connection with the FIR being C.R.No.I-153 of 2018 registered with Bapunagar Police Station, Ahmedabad for the offences punishable under Sections 306, 498-A, 323 and 114 of Indian Penal Code and section 3 and 7 of the Dowry Prohibition Act.