JENISH AMRATLAL KHANPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State. The Rule is returnable forthwith.

(2.) This application is filed by the applicant under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R.No.I-12 of 2018 with Bantwa Police Station for the offence punishable under Sections 498 A, 306 and 114 of the Indian Penal Code.

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