HASMUKHBHAI RAMESHBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the First Information Report being C.R. No.I320 of 2017 registered with the Krishnanagar Police Station, District: Ahmedabad of the offence punishable under Sections 323, 294B, 498A, 506(2), 406, 420 and 377 read with 114 of the Indian Penal Code and sections 3 and 4 of the Dowry Prohibition Act.

(2.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of the offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing on behalf of the respondentState has opposed this application for grant of anticipatory bail to the applicant looking to the nature and gravity of the offence.