LILESH RICHADIYA AJNAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned APP Mr.L.B.Dabhi 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, for regular bail in connection with FIR being CR No.A-11210022202088 of 2020 registered with Kapodara Police Station, Surat for offence under Sections 363 and 376(3) of the Indian Penal Code and Sections 3(A), 4, 5(J)(2)(L), 6 and 18 of the POCSO Act.

(3.) 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.