SHAILESHBHAI BHIKHUBHAI MAKKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.103 of 2012 registered with Keshod Police Station, Dist.: Junagadh for the offences punishable under Sections 363, 366, 376 and 114 of the Indian Penal Code.

(2.) This Court had on 06.11.2020 issued rule and granted temporary bail to the applicant till final disposal of this application for the reasons recorded in the said order.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conference.