RIYA SWAPAN VIJAYKRISHNA BAIDHYA 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.11210021210718 of 2021 registered with Katargam Police Station, Surat for offence under Sections 363, 366 and 377 of the Indian Penal Code and 4, 8 and 12 of Protection of Children from Sexual Offences (POCSO) Act, 2012.

(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.