LAWS(GJH)-2021-1-137

PATEL ROHIT RAMESHBHAI Vs. STATE OF GUJARAT

Decided On January 12, 2021
Patel Rohit Rameshbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R. No.11195024200711 of 2020 before Gadh Police Station, District: Banaskantha for the offences under Sections 366, 376(2)(n), 344, 294(B), 506(2) and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.