SOYAB ABDUL GAFARBHAI SORATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking to release on regular bail under Section 439 of the Code of Criminal Procedure in connection with I-CR No. 44 of 2018 registered with Veraval City Police Station for the offences punishable under Sections 376(2)(D) , 354(A)(B)(D) , 328 , 323 , 504, 506(2) and 114 of the Indian Penal Code and Section 66(E) of the Information Technology Act.

(2.) It is the say of the applicant that he is behind the bar from the date of his arrest since 2018. The charge sheet is also filed, however, his last application was rejected which he has withdrawn and he was given liberty to approach this Court if the trial is not over in six months' period.

(3.) He preferred Criminal Misc. Application No. 2200 of 2020 on the ground that almost all witnesses are examined except the prosecutrix since she was not remaining present because of her pregnancy. The said application was not pressed and he was granted opportunity to once again approach this Court if the deposition of the prosecutrix was not recorded till July, 2020.