KHIMJIBHAI JAMANBHAI VAGHONA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State. Learned Advocate Mr.Dhaval Kansara appears for the original complainant. He is permitted to file appearance.

(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.302 of 2012 registered with City 'B' Division Police Station, Jamnagar for offence under Sections 363, 366 and 376 of the Indian Penal Code.

(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.