NARESHBHAI JINABHAI VAVECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Kaivan K. Patel is permitted to file his appearance on behalf of the original complainant and places on record an Affidavit of the complainant. The said Affidavit is ordered to be taken on record of the case.

(2.) This successive application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-73/2019 with Visavadar Police Station, Junagadh for the offence punishable under Sections 376 , 452 , 323 and 506(2) of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(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.