RANJIT KUMAR RAMBALAK MAHATO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP 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 I-CR No.11994001200173 of 2020 registered with Ahmedabad Railway Police Station, Ahmedabad for offence under Section 370 of the Indian Penal Code and Sections 79 and 87 of the Juvenile Justice 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.