NARESHKUMAR DALABHAI BOCHIYA 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 filed 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.11217026200549 of 2020 registered with Patan Taluka Police Station, District Patan for the offences under Sections 376(2)(b), 366, 344, 328, 323 and 114 of the Indian Penal Code, 1860 (for short "the IPC").