GUMANBHAI DWARKABHAI DUBHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing on both sides through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR No.11184007200244 of 2020 registered with Naswadi Police Station, District:Chhota Udepur for the offences under Sections 363, 366, 376 and 114 of the Indian Penal Code.

(3.) Mr.Apurva Kapadiya, learned advocate for the applicant submits that in view of earlier order passed by this Court in Criminal Misc. Application No.11525 of 2020, since four months are completed and since evidence of the victim has not started, the applicant had approoached the trial Court for bail. However, such application is rejected by the trial Court only on the ground that it was filed prematurely. He further submitted that settlement is arrived at between the parties and, therefore, the applicant may be enlarged on regular bail by imposing suitable conditions. He assured the Court that the applicant will abide by all such conditions.