JAGDISH MEGHRAJ KUMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Chirag P. Parekh is permitted to file appearance for victim. The complainant is present in the Court and identified by Mr.Chirag Parekh.

(2.) RULE. Learned Public Prosecutor waives service of rule on behalf of the respondent-State.

(3.) 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-464 of 2019 registered with Sola High Court Police Station, Ahmedabad for the offence punishable under Sections 376(2)(F), 328, 294(B), 506(1) of the Indian Penal Code.