PAKO @ PRAKASH RAGHUBHAI PARMAR 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 as I -C.R. No.63 of 2015 with Savarkundla Town Police Station for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code.

(2.) Learned Counsel appearing for the applicant submits that the investigation is over and the chargesheet is laid before the trial Court concerned. Considering the nature of role attributed to the applicant and other attending circumstances, it is submitted that the applicant may be enlarged on bail.

(3.) Heard learned APP Mr. Shah for the respondent - State. Having heard learned Counsel for the parties, perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the applicant, by imposing suitable conditions, this Court deems it just and proper to enlarge the applicant on bail.