UMESHBHAI AKSHAYBHAI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 80/2019, registered with Kalol Police Station, District: Panchmahals for the offences punishable under sections 363 , 366 , 376(2)(n) and 506(2) of IPC and sections 4, 6 and 12 of the POCSO Act as well as section 135 of the Gujarat Police Act.

(2.) Heard learned advocate Mr. S. K. Trivedi for the applicant and learned APP Mr. H. K. Patel for the respondent - State through video conference.

(3.) The learned advocate for the applicant - accused has submitted that the applicant - accused is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. It is submitted that the charge sheet is filed. That he will abide by the conditions that may be imposed by the Hon'ble Court. He has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegations are concerned. There are no antecedents against the applicant - accused.