LAWS(GJH)-2021-3-129

TEJASBHAI DEEPAKBHAI PATIL Vs. STATE OF GUJARAT

Decided On March 10, 2021
Tejasbhai Deepakbhai Patil Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being A-C.R.No.11210056202369 of 2020 registered with Dindoli Police Station, Surat for offence under Sections 328, 376, 376(E), 376(2)(N) and 506 of the Indian Penal Code.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.