MAHESHBHAI GIRDHARBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.PART-A-11210008211124 of 2021 registered with Sarthana Police Station, District Surat for the offences under Sections 376 and 506(2) of the Indian Penal Code, 1860.