KIRITBHAI RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C. R. No. 11188008200131 of 2020 registered with Modasa Rural Police Station, Aravalli for the offence punishable under Sections 354A(1)(1) , 354A(1)(2) , 354A(1)(4) of the Indian Penal Code and Section 12 of the POCSO Act.

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