AJAYBHAI DINESHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Dimple Desai is permitted to file appearance on behalf of original complainant, who is grand-mother of the victim.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.I. 1/2019 registered with Sinor Police Station, Vadodara for offence under Ss. 363, 366 and 376(2)(n)(3) of the Indian Penal Code, Ss. 5(J)(2)(l) and 6 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.