SURTANBHAI FATABHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR registered at C.R. No.I62 of 2013 with Rajgadh Police Station, for the offences punishable under Sections 366, 376(g), 342, 506(2) and 114 of the Indian Penal Code.

(2.) LEARNED APP Mr. R.C. Kodekar, for the respondent ­ State, opposed grant of bail to the applicant looking to the nature and gravity of offence.

(3.) HENCE , the present application is allowed. The applicant is ordered to be released on bail in connection with the FIR registered at C.R.No. I62 of 2013 with Rajgadh Police Station, on executing a personal 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: