CHETANBHAI NAGINBHAI HALPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 46 of 2016 registered with Gandevi Police Station, Navsari for the offences punishable under Sections 376, 504, 506(2), etc of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. Learned Advocate for the applicant states that the applicant is Biological father of the child delivered by the prosecutrix and shall file undertaking that if he is released on bail and he will take appropriate steps including to see that the child is provided appropriate protection in future.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.