JUDGEMENT
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(1.)THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I10 of
2013 with Rajkot Mahila Police Station, Rajkot for the offences punishable under Sections 376,354 and 114 of the Indian Penal Code.
(2.)MR . ND Nanavaty, learned Senior Advocate with Mr. HM Prachchhak, learned advocate appearing for the applicant submits that
the investigation is over and the chargesheet is filed. It is further
submitted that considering the version of the victim, medical certificate
dated 20.02.2013, delay in filing the complaint and other attending
circumstances, the applicant may be enlarged on bail by imposing
suitable conditions.
The learned Additional Public Prosecutor has opposed grant of bail looking to the nature and gravity of offence.
(3.)HEARD learned advocates for the respective parties and perused the papers of investigation as well as order dated 12.07.2013 passed by
this Court ( Coram: Anant S. Dave, J.) in Criminal Misc. Application
( For Regular Bail) No. 10463 of 2013 by which the coaccused, viz., Ali
Hussain Asgar Ali Golwada having same allegations levelled by the
same prosecutrix has been enlarged on bail.
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