MUKESHBHAI PACHABHAI BAMBHNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-C.R. No.147 of 2019 registered with Una Police Station, District: Gir Somnath, for the offence punishable under Sections 363, 366, 376(2)(j) (n) and 376(3) of the Indian Penal Code and Section 3(a) , 4 , 5(l) , 6 and 18 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Chintan S. Popat, learned advocate for the applicant, Ms. Nisha Thakor, learned Additional Public Prosecutor for the respondent - State and Mr.Kishan Prajapati, learned advocate for the private complainant , through video conference.

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