BHARVAD ISHWARBHAI DUDHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I 11191008211085 of 2021 with CHANDKHEDA POLICE STATION, DISTRICT AHMEDABAD, for the offence punishable under Ss. 363, 366, 376, 376(D), 376(DA), 114 of the Indian Penal Code, under Sec. 4, 5(G), 6, 11(6), 12, 16, 17 of POCSO Act.

(2.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.