PARMAR SACHINKUMAR BHATHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 3 of 2020 registered with Visnagar City Police Station, Mehsana for the offence punishable under Sections 363 , 376 of the Indian Penal Code and Sections 4, 5(1), 6, 8 of the POCSO Act.

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