RAVIBHAI BHANABHAI SHANKHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11198035200246 (C.R. No.I-16 of 2020) registered with Mahuva Police Station, District Bhavnagar, for offence under Sections 363 , 366 , 504 , 506(2) , 114 , 376(2)(J)(I)(N) and 212 of the Indian Penal Code, Sections 4, 6, 8 and 17 of the POCSO Act and Section 376(C) 3 of the Criminal Law (Amendment) Ordinance-2018.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence.