DASHRATHBHAI RAJABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I-C.R.No.11192061200532 of 2020 with Viramgam Town Police Station, Ahmedabad for the offences punishable under Sections 366, 376(D), 376(2)(J)(L), 114 of IPC.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.