MAHENDRABHAI SAGARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present application, filed under Section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on regular bail in connection with C.R.No.I-25 of 2011 registered with Bavla Police Station, Ahmedabad for the offence punishable under Sections 363, 366 and 376 of the Indian Penal Code.

(2.) IT is submitted by the learned advocate for the applicant accused that charge sheet is filed. IT is further submitted that considering nature of allegations and role attributed to the applicant, the applicant may be enlarged on bail. IT is also submitted that the applicant is in jail.

(3.) IF the breach of any of the above conditions is committed, the concerned Court will be free to issue warrant or take appropriate action in the matter.