RAHULBHAI PAANCHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of the present application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for bail in connection with the FIR being I-C.R.No.11192061200532 of 2020 registered with Viramgam Police Station, District - Ahmedabad for offences punishable under 366, 376(D), 376(2)(J)(L) and 114 of the IPC .

(3.) The allegations against the present applicant in the FIR is that the applicant alleged to have kidnapped the victim (Reshmaben) in his rickshaw and committed an offence and later on, called accused Nos.2,3,4 and 5 at the place of offence, where those accused also alleged to have committed said offence.