JAYSUKHBHAI HARIBHAI SAKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11208001200038 of 2020 registered with Mahila Police Station, Rajkot City for the offence punishable under Section 376(2)(N) and 506(2) of the Indinn Penal Code.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.