VAGHRI HARESHBHAI DINESHBHAI NANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11209020201361 of 2020 registered with Idar Police Station, District Sabarkantha for the offence punishable under Sections 363, 366, 376(2)(N) of IPC and sections 4, 5(L) and 6 of the POCSO Act.

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