MUKESHBHAI VALJIBHAI MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I-205 of 2019 registered with Bor Talav Police Station, District Bhavnagar, for offence under Sections 377 and 506(2) of the Indian Penal Code, Section 135 of the Gujarat Police Act and Sections 6 and 18 of the POCSO Act.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence.