BIPINBHAI GOVINDBHAI SONDHARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned APP waives service of Rule for and on behalf of the respondent State.

(2.) The present bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with FIR being C.R. No.11210050210334 of 2021 registered with Rander Police Station, Surat for the offences punishable under Sections 376, 506(2) of Indian Penal Code.

(3.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 11.2.2021. The conclusion of trial may take time. Nothing is to be recovered from the applicant.