JAYESH KHEMCHANDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application filed under Section 439 of the Code of Criminal Procedure, the applicant accused has prayed to release him on regular bail during pendecy of the trial in connection with F.I.R. registered at C.R.No. I 70 of 2016 with Vaghodiya Police Station, District Vadodara, for the offences punishable under Sections 376(2)(f), 323, 506 and 114 of the IPC.

(2.) The brief facts arise from the record are as under:

(3.) Pursuant to notice issued by this Court, Mr. Mitesh Amin, learned Public Prosecutor, appeared and opposed the grant of any relief, as prayed for, by the applicant. The relief, as prayed for, is also opposed by Mr. Amit Nair, learned advocate appearing for the complainant prosecutrix. The affidavit filed by the complainant prosecutrix is taken on record.