JAYESH JAYANTIBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Urvesh M Prajapati submits that he has received instructions to appear for the original complainant. He is permitted to file vakalatnama in the Registry.

(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-76 of 2019 registered with Gandhigram-2(University) Police Station, Rajkot for offence under Sections 363 , 366 and 376(D) of the Indian Penal Code and Sections 4 and 6 of 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.