THAKOR SUNILJI VISHNUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I-17 of 2012 with Mehsana Taluka Police Station, District: Mehsana, for the offences punishable under Sections 363, 366, 376, 506(2) and 114 etc. of the Indian Penal Code.

(2.) LEARNED counsel appearing for the applicant submits that charge-sheet is filed and version of the complainant dated 18.2.2013 before the Medical Officer of General Hospital, Mehsana is considered along with other attending circumstances about victim travelling and staying together with the applicant by imposing suitable conditions this application for bail may kindly be considered.

(3.) HAVING heard learned counsel for the parties and perusing the record of the case and taking into consideration the above facts, nature of allegations, role attributed to the accused and punishment prescribed for the alleged offences, I am inclined to enlarge the applicant on bail.