BHARATBHAI BHAVANBHAI VANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(2.) Pursuant to the liberty granted by this Court vide order dated 16.01.2020 passed in Criminal Misc. Application No.19395 of 2019, the present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-35 of 2019 registered with Muli Police Station, District Surendranagar for offence under Sections 363, 366, 376 and 114 of the Indian Penal Code and Sections 3, 4 and 12 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.