LAWS(GJH)-2022-5-92

SANJAYBHAI SHANKARBHAI BARIYA Vs. STATE OF GUJARAT

Decided On May 12, 2022
Sanjaybhai Shankarbhai Bariya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11197008220051 of 2022 registered with Chanod Police Station, District - Vadodara Rural for offence under Ss. 376, 448 and 452 of the IPC.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.