SHAHEJADBHAI MAHAMADBHAI JOGISHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.L.B.Dabhi, learned APP waives service of rule for the respondent-State.

(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.NO.I/11208003214509/2021 registered with Gandhigram-2 (University) Police Station, Rajkot for offence under Ss. 354(D) of the Indian Penal Code and Sec. 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.