BABUDIN JAMALDIN ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11993003201745 of 2020 with Anjar Police Station for the offences punishable under Ss. 376(2) (N), 294(b), 323 of the IPC and u/s 67 (A) of the I.T. Act .

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