SUSHANT SIDDHNATH YASU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) This application under Sec. 439 of Cr.P.C. is for grant of bail to the applicant in connection with FIR being C.R. No.11195006220018 of 2022, registered with Mahila Police Station, District: Banaskantha for the offences punishable under Ss. 376 , 323 , 294(b) and 506(2) of the IPC. The applicant apprehended on 9/6/2022. The application is filed before charge-sheet. The application for his regular bail was rejected by the Sessions Court concerned vide its order dtd. 28/6/2022.

(3.) Heard Mr. N.D. Nanavaty, learned Senior Counsel assisted by Mr. M.B. Rana, learned counsel for and on behalf of the applicant, Mr. Ankit Bachani, learned counsel for the informant-victim and Mr. Manan Maheta, learned APP for the respondent-State.