GANPATBHAI DHEDIYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. LB Dabhi, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicants under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No.11199005210676 of 2021 with Netrang Police Station, Bharuch for the offence punishable under Sections 363, 366, 376(D), 376(2)(J)(N), 511 and 114 of the Indian Penal Code and Sections 4, 6 and 12 of the POCSO Act.

(3.) Learned Advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.