DALIT KESHABHAI DHIRABHAI 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.I-168 of 2019 registered with Tharad Police Station, Banaskantha for the offence punishable under Sections 376(C-3), 354(A), 384, 323 of the Indian Penal Code and Sections 4, 8, 10 and 17 of the POCSO Act.

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