SUNILBHAI NANJIBHAI MADAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Manoj B. Shrimali is permitted to file appearance on behalf of the original complainant.

(2.) This application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-19 of 2018 with Vadiya Police Station, District Amreli for the offence punishable under Sections 366, 376, 506(2), 420 of the Indian Penal Code and Sections 3(1)(w) and 3(2)(v) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) 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.