KALPESHBHAI POONAMABHAI VALMIKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) Mr. Pankeet Aundhiya learned advocate is permitted to file his appearance on behal of of the original complainant. He tenders affidavit of the complainant which is taken on record.

(3.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-35 of 2019 with Vav Police Station,Banaskantha for the offence punishable under Sections 376 and 114 of the Indian Penal Code.