SONU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being I-C.R.No.11191019200489 of 2020 registered with G.I.D.C. Vatva Police Station, Ahmedabad city for the offences under Sections 365, 366, 376(2)(n), 506(2) and 114 of the Indian Penal Code.

(3.) Heard Mr. Maulin Pandya, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.