KESHAVDAS NANAKDAS PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed in view of the liberty reserved in order dtd. 1/10/2021.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11193052210003 of 2021 with SAVARKUNDLA TOWN POLICE STATION, DISTRICT-AMRELI for the offence punishable under Ss. 376(2)(n), 354(B), 323, 506(2) of the Indian Penal Code.

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