STATE OF GUJARAT Vs. MOHUDDIN, MOIN YUSUF SHAIKH

JUDGEMENT

(1.) RULE . Learned advocate Mr. Premal S. Rachh waives service of notice of rule on behalf of respondent - accused.

(2.) PETITIONER - State has challenged the judgment and order dated 08.01.2013 passed in Criminal Misc. Application No. 3527 of 2012 with reference to Salabatpura police station C. R. No. I - 238 of 2012 granting bail in favour of the respondent, who is facing charges under Sections 363, 366, 376 and 114 of the Indian Penal Code on several conditions which are enumerated in the impugned order.

(3.) ON 05.9.2012 complainant has lodged a complaint before Salabatpura police station contending that on 31.08.2012 i.e. after 5 days of the incident that, her 15 years old daughter was abducted and she disclosed the name of respondent as suspected abductor contending that when her daughter was not returned back from school and could not find, at that time, respondent was also not found at home and therefore, she confirmed that respondent must have abducted her minor daughter.