JAYESHBHAI KHEMCHANDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, learned APP waives service of rule on behalf of the respondent-State.

(2.) The applicant has preferred present application for releasing him on temporary bail in connection with FIR being I-C.R.No.70 of 2016 registered with Waghodia Police Station, District Vadodara for the offences under Section 376(ii)(f) , 323 , 114 and 506 of the Indian Penal Code.

(3.) Heard Mr. I. H. Saiyed, learned Senior Counsel assisted by Ms. Ketki P. Jha, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.