AJAY @ MEVALA LATELU SANDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive 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-42 of 2019 registered with Adalaj Police Station, District Gandhinagar, for offence under Sections 363, 366 and 376(3) of the Indian Penal Code and Sections 4 and 6 of the POCSO Act, on the ground of change of circumstance that the prosecutrix has not supported the case of the prosecution.

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

(3.) Learned APP appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.