NARAD CHHAGANBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Krina Calla, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regular bail in connection with F.I.R. registered at C.R. No. I - 18 of 2013 with Jam-Kandorana Police Station, Rajkot for the offences punishable under Sections 376, 506(2) and 323 of the IPC.

(3.) I have heard learned advocate appearing for the parties. Perused the contents of FIR and considering the conduct of the prosecutrix and also considering the nature of allegations made in the FIR, I am of the opinion that this is a fit case to exercise the discretion to enlarge the applicant on bail. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with C.R. No. I - 18 of 2013 with Jam-Kandorana Police Station, Rajkot on executing a bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;