GOPAL NANJIBHAI NANECHA 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-28 of 2013 with 'A' Division Police Station, District: Gandhidham, for the offences punishable under Sections376, 392, 328, 114 etc. of the Indian Penal Code.

(2.) LEARNED counsel appearing for the applicant submits that charge-sheet is filed and considering the version of the complainant with relevant report of FSL and other attending circumstances, 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.