BHAVESHBHAI MOHANBHAI PURANI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.11193027200733 of 2020 with Khambha Police Station, District Amreli, for the offences punishable under Sections 354(1)(1), 354D(1)(2), 114 of the Indian Penal Code, 1860 and Section 12 of the Protection of Children from Sexual Offences Act, 2012.

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