BHAGIRATHBHAI RAYSINGHBHAI BARAD 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 - 175 of 2019 registered with Kodinar Police Station, Gir-Somnath for the offence punishable under Sections 363 , 366(a) , 354(n) , 506(2) , 511 , 114 of the Indian Penal Code and Sections 4, 8, 17 and 18 of the POCSO Act.

(3.) Learned advocate appearing on behalf of the applicants submits that the applicants may be enlarged on regular bail by imposing suitable conditions.