CHAMANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive bail application filed by the applicant pursuant to the liberty granted by this Court vide order dated 17.3.2020.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-46 of 2019 registered with Ambaji Police Station, Banaskantha for offence under Sections 376C(c), 376(2)(k), 376(2)(1) of the Indian Penal Code and Sections 4,6,9,10,9(K),9(L),9(O),9(P),5(f),5(O) of 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.