VINODBHAI DINESHBHAI PATANVADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocitites) Act, the appellantaccused has prayed for regular bail in connection with the FIR being C.R.No.I-19 of 2019 registered with Umalla Police Station, District Bharuch for the offenses punishable under Sections 363, 366, 376(i) of the Indian Penal Code read with Sections 4, 6 and 12 of the POCSO Act read with Sections 3(1)(w)(i)(ii), 3(2)(v) and 3(2)(v-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sections 8, 12 and 17 of the POCSO Act.

(2.) Learned Advocate appearing on behalf of the appellant submits that considering the nature of the offence, the appellant may be enlarged on regular bail by imposing suitable conditions.

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