RAHULBHAI RAMAJBHAI SAHARE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent - State. Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11219002200963 of 2020 with Ahwa Police Station for the offences punishable under Sections 363, 376(2)(j) and 376(2)(I) of the IPC.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.