SHELABHAIBHOGILALVASAVA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11823017200163 registered with Rajpipla Police Station offence under Sections 376 and 328 of the IPC.

(3.) Heard Shri Apurva R. Kapadia, learned counsel for the applicant and Shri Mitesh Amin, learned Public Prosecutor through Video Conferencing.