JAYSUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.L.B.DABHI waives service of Rule on behalf of the respondent State.

(2.) The present appeal is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being No.11189008200077 registered with Wankaner Taluka Police Station, Morbi for offence under Sections 376(1) , 354(A) , 504 , 506(2) , 509 and 114 of the Indian Penal Code, Section 3(2) ,(v), 3(2) (va), 3(1), (w)(i) and 3(1) (2) (ii) of the SC?ST Prevention of Atrocities Act and under Section 67 of the Information Technology Act.

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