ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, pursuant to the liberty granted by this Court vide order dated 08.01.2020 passed in Criminal Misc. Application No.23265 of 2019, for regular bail in connection with FIR being C.R.No.I ?26 of 2019 registered with Khambhat City Police Station, District Anand for offence under Sections 363 , 366 , 376 of the Indian Penal Code and Sections 4, 6 and 18 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.