AKRAM IBRAHIMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Dhruv Thakkar, learned advocate, has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) 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.11193052200054 of 2020 registered with Savarkundla Town Police Station, District Amreli, for offence under Sections 376(2)(n) , 506(2) and 114 of the Indian Penal Code and Sections 4, 6, 8, 17 and 18 of the POCSO Act.

(3.) 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.