RAJUBHAI DHANJIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-11197014200046 of 2020 registered with Dabhoi Police Station, Vadodara for the offence punishable under Sections 376(D) , 323 , 504 and 506(2) of the Indian Penal Code.

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