ANILBHAI RASIKBHAI @ PABHABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11217029200931 of 2020 registered with Sami Police Station, Patan for offence under Sections 376, 450, 506(2) and 354 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.