AASIF RAFIK MULLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor 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, seeking regular bail in connection with FIR being CR No.I-86 of 2019 registered with Bilimora Police Station, Navsari for offence punishable under Sections 363 , 366 , 376(N) of the Indian Penal Code and under Sections 3(A) , 4 , 5(L) , 7 and 8 of the Protection of Children from Sexual Offences Act, 2012.

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