HARISH ISHWARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hemant Raval, learned advocate for the applicants, does not press this application qua applicant No.1. Therefore, this application stands disposed of qua applicant No.1. Rule discharged qua applicant No.1. So far as applicant Nos.2 and 3, who are said to be father and grand-father of the applicant No.1, this application is considered.

(2.) 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-82 of 2019 registered with Sachin Police Station, Surat, for the offence under Sections 363 , 366 , 366-A , 376(3) , 372 and 114 of the Indian Penal Code and Sections 4 , 5(L) and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO").

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