PRAVINBHAI M RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(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.I-38 of 2020 (Part-A-11191028200216/2020) registered with Vejalpur Police Station, Ahmedabad for the offence punishable under Sections 363 , 366 , 376(2)(n) , 376(3) of the Indian Penal Code and Sections 3(a), 4, 5(L) and 6 of the POCSO Act.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that complainant is in habit for making one after another application and FIR has been belatedly lodged after 15 months. He further submits that the present applicant is of younger age and the victim is also booked for escaping from the Nari Vikas Gruh, Ahmedabad. Therefore, considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.