KEVALKUMAR SHANKARBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No. 11204046200090/20 registered with Nadiad Town Police Station, District Kheda for the offences punishable under Sections 354 of the Indian Penal Code and Sections 7, 8 and 12 of the POCSO.

(2.) Heard learned Advocate Mr. Darshit R. Brahmbhatt for the Applicant and learned APP Mr. Hardik Soni for the Respondent State through Video Conference. Submission of the Parties:

(3.) Learned Advocate Mr. Darshit R. Brahmbhatt for the Applicant / Accused has submitted that the Applicant Accused is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. In addition to this he has further submitted that the offence is punishable with imprisonment up to 5 years. He therefore prayed to grant bail to the Applicant Accused.