RAMESH KHIMJIBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as I-C.R.No. 179 of 2012 with Bhachau Police Station, Kachchh for the offences punishable under Sections 363,366,376 and 506(2) of the Indian Penal Code.

(2.) THE learned Additional Public Prosecutor has opposed grant of bail looking to the nature and gravity of offences.

(3.) IN the facts and circumstances of the case and considering the nature of allegations made in the FIR, I am of the 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 I- C.R.No. 179 of 2012 with Bhachau Police Station, Kachchh 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;