BHUPATBHAI CHHELABHAI MENIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant - original accused, seeking regular bail under Section 439 of Cr. P.C., in connection with the FIR being C.R. No. 11211030200221 of 2020 registered with Lakhtar Police Station, District Surendranagar for the offences punishable under Sections 354-A, 354-D, 506(2), 507, 114 of IPC and under Sections 12 and 17 of Protection of Children from Sexual Offences (POCSO) Act.

(2.) It is sought to be submitted by the learned advocate Mr.Gateshaniya for the applicant that the charge-sheet has already been filed against the applicant along with the co-accused Vikram and the main allegations are against the said co-accused Vikram. He also submitted that considering the alleged role of the present applicant and the gravity of the alleged offences, he be released on bail, on any conditions that may be imposed by the Court.

(3.) However, the learned APP Ms. Moxa Thakkar appearing for the respondent - State resisted the present application by submitting that the present applicant had made several calls to the victim as emerging from the record and the applicant along with the co-accused Vikram had molested the victim, who was hardly about 15 years of age.