HEMANTBHAI BABUBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kishan R. Chakwawala for the Applicant and learned APP Mr.Chintan Dave for the Respondent State through video conference.

(2.) Rule. Learned APP Mr. Chintan Dave waives service of Rule on behalf of Respondent State.

(3.) The Applicant - Accused has filed this application for grant of temporary bail as per the prayer made in the amended memo of application dated 18.6.2020 (granted by this court vide order dated18.6.2020) for a period of six weeks on the ground of death of his real aunt, which is registered vide I- CR No. 23/2019 with Deodar Police Station, District Banaskantha for the offences punishable under Sections 376 and 506(2) of the Indian Penal Code,. The prayers made in therein reads as under: