PATEL SWAPNILKUMAR HASMUKHBHAI SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Mitesh Amin, learned Public Prosecutor waives service of rule on behalf of the respondent-State.

(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-138 of 2018 with Unjha Police Station, District-Mahesana for the offence punishable under Sections 498(A), 306 and 323 of the Indian Penal Code.

(3.) 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 ORDER suitable conditions.