GIRISHBHAI RAGHAVBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Timbalia for learned advocate Mr.Mohddanish M. Barejia has submitted that he is not pressing the electronic evidence i.e. C.D. and call transcript attached with the application and if the permission is given he would be doing needful to point out the same before the appropriate authority.

(2.) Heard the learned advocates for the respective parties through video conferencing.

(3.) This 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-44 of 2019 Ranpur Police Station, District Botad for the offences punishable under Sections 363 and 376(D) of the Indian Penal Code, 1860 (for short "the Act") read with Sections 3 , 4 , 6 , 8 , 12 and 17 of the Protection of ORDER