EZAZ IQBAL BANARASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.K.P.Raval waives service of Rule on behalf of the respondent State. Learned Advocate Mr.Sunil Prajapati has instructions to appear on behalf of the original complainant. He is permitted to file appearance.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.53 of 2018 registered with Athva Lines Police Station, Surat for offence under Sections 376(2)(n) and 506 of the Indian Penal Code.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.