KAMLESHJI SARDARJI VANZARA 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 Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No. 11206002210635 of 2021 registered with Visnagar Taluka Police Station, Mehsana for offence under Ss. 363, 366 and 376(3) of the Indian Penal Code and Ss. 4, 5(L), 6, 8 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.