THAKOR RAHULJI SHAKARJI 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 CR-I/11206073200850 of 2020 registered with Vadnagar Police Station, Mehsana for offence under Sections 363, 366 and 376 of the Indian Penal Code and Section 4, 5(L), 6, 8 and 12 of the POCSO Act.

(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 respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.