MUKESHBHAI HARIBHAI SAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11193009200227 of 2020 with Bagasara Police Station, District Amreli, for the offences punishable under Sections 363, 366, 376 (2)(f), 376 (d), 506 (2) and 114 of the Indian Penal Code and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 and Section 67 of the Information Technology Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.