SALMAN SIDDIKBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-69 of 2019 registered with Vejalpur Police Station, Panchmahal for the offence punishable under Sections 363, 366, 376(2) (N) and 506(2) of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State through video conference has opposed grant of regular bail looking to the nature and gravity of the offence.