PRAKASHBHAI BHURABHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being C.R.No. 11193050200684 of 2020 registered with Rajula Police Station, District: Amreli for the offences punishable under Sections 363 , 366 , 376(3) of the Indian Penal Code and under Sections 4,8 and 17 of the POCSO Act.

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.

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