SHRVAN KUMAR RAMJIPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Himanshu K. Patel waives service of Rule on behalf of the respondent State.

(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-71 of 2019 registered with Palsana Police Station, Surat city for offence under Sections 354(1)(1) , 323 , 504 and 506(2) of the Indian Penal Code and Section 12 of POCSO Act.

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