RAMESHBHAI BATUBHAI DHABI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, waives service of notice of Rule for Respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered on 3.3.2011 vide CR No. I-16 of 2010 with Bagodra Police Station, for the offences alleged to have taken place 12 months before and punishable under Sections 376, 365, 344, 506(2) and 114 of the Indian Penal Code.

(3.) Brief facts of this case are as under: