LAWS(GJH)-2020-12-1046

BHARAT Vs. STATE OF GUJARAT

Decided On December 09, 2020
BHARAT Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11210048200904 of 2020 registered with Umra Police Station, Surat City for the offences under Sections 363, 342, 366-A, 368, 372 and 114 of the IPC and under Section 4, 8 and 17 of the POCSO Act.

(3.) Mr. Hardik Dave, learned advocate appearing for the applicant, submits that the investigation is over and charge sheet is filed. It is his further submission that the applicant is not named in the FIR nor is there any allegations against the applicant. It is his further submission that the victim has nowhere stated in her statement that she was forced into the flesh business by the applicant. He further submits that two witness have stated that the applicant is the owner of Moksh Day Spa where immoral activities were going on. He submits that considering the allegations and evidence, the applicant may be enlarged on regular bail on suitable conditions.