BABUBHAI JETHABHAI TALPADA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R.No.11215039200449 of 2020 before Virsad Police Station, District : Anand for the offences under Sections 354, 376, 506, 114 and 506(2) etc. of the Indian Penal Code and under Section 6 of the POCSO Act.

(3.) Mr.Patel, learned advocate for the applicants, submits only allegations against the applicant is that they did not disclose the whereabouts of accused No.1, though they were aware about his location. He further submits that because of this allegation, the applicants have not played other role in commission of offence and therefore, they may be enlarged on anticipatory bail.