AESHABEN DHAVALBHAI KARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule for and on behalf of respondent-State.

(2.) Heard Mr. Patel, learned advocate for the applicant and Mr. Amin, Public Prosecutor with Ms. Calla, learned APP for the respondent-State.

(3.) 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 case of her arrest in connection with the FIR being C.R. No. I-108 of 2019 registered with A Division Police Station, Rajkot for the offences punishable under Sections 376, 406, 420, 506(2) and 504 of I.P.C.