VIKRAMBHAI HARCHANDBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I­C.R.No.25 of 2016 registered with the Diyodar Police Station, Dist. Banaskantha for the offence punishable under Sections 366, 376(d), 506(2) and 114 of the Indian Penal Code.

(2.) The learned advocate appearing on behalf of the applicants submits that investigation is virtually over and the applicants are in jail since 16.03.2016. It is submitted that the main accused Dashrath claims that there was marriage between the prosecutrix and himself. He, therefore, submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP appearing on behalf of the respondent­ State has opposed grant of regular bail looking to the nature and gravity of the offence.