HASMUKHBHAI LALITBHAI POPAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-57 of 2018 registered with Lalpur Police Station, District Jamnagar for offence under Sections 376(2)(f)(n) , 376AB , 354 , 504 , 506(2) and 323 of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP Mr. Raval appearing on behalf of the respondent-State has opposed this application and contended that when serious allegations are levelled by the daughter against the father, this Court may not consider this application.