KISMATSINGH SHRAVANSINGH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.I-71 of 2019 registered with Gadh Police Station, District Banaskantha for the offences under Sections 363 , 366 , 376 , 506(2) and 114B of the Indian Penal Code, 1860 and under Sections 4 , 6 and 17 of the Protection of Children from Sexual Offence Act, 2012 (POCSO).

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice. He further submits that only role attributed to the present applicant is of abatement in commission of offence.