SAVITABEN BUDHABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, the learned A.P.P. waives service of notice of rule for and on behalf of the respondentState.

(2.) 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 the event of her arrest in connection with the First Information Report being C.R. No.I11 of 2018 registered with the Ghatlodia Police Station, District: Ahmedabad for the offence punishable under Sections 498A and 306 of the Indian Penal Code.

(3.) 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.