VIPUL AJUBHA AASHABHA SARIYA 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.11185002200259 of 2020 registered with Dwarka Police Station, Devbhumi Dwarka for offence under Sections 363, 366, 376 and 114 of the Indian Penal Code and Sections 4, 5(L), 6 and 12 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.