ANILBHAI NAGJIBHAI THAKORE 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. 11202057200177 of 2020 registered with Sikka Police Station, Jamnagar for offence under Sections 363, 366 and 376(2)(n) of the Indian Penal Code and Sections 4, 5(L) and 6 of the POCSO Act and Section 3(2)(5) of Atrocities Act, 1989.

(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.