RITESH CHIMANBHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Ashish Dagli, learned advocate for the applicant and Ms.Moxa Thakkar, learned APP for the respondent through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR No.11191023201569 of 2020 registered with Vadaj Police Station, District:Ahmedabad City for the offences under Sections 354 (d), 354 (A) (2), 294 (b) and 506 (1) of the Indian Penal Code and Sections 11 (5), 12 and 18 of the POCSO Act.

(3.) Mr.Dagli, learned advocate for the applicant submits that the applicant is very young and this is his first offence under the POCSO Act, therefore, the punishment will be half as per the provisions of the Act. So far as offences under Indian Penal Code are concerned, punishment for such offences is upto 3 years and fine. He also submitted that the applicant is ready to leave Ahmedabad and will reside at Rajkot till the trial is over. He submitted that considering all these aspects and also considering the fact that charge sheet is already filed, the applicant may be enlarged on regular bail by imposing suitable conditions and he assures that the applicant will abide by all such conditions.