NIKITABEN PINTUBHAI RAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP 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 I-CR No. 11206002210771 of 2021 registered with Visnagar Taluka Police Station, Mehsana for the offence under Sections 363, 366 of 376(2) of IPC and under Sections 4, 5(l), 6, 8, 12 and 17 of the Protection of Children from Sexual Offences Act (for short POCSO).

(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.