THAKOR VIKRAMJI DASHRATHJI BAADARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No. 11206073210698 of 2021 before Vadnagar Police Station, Mehsana for the offence under Sections 363, 366, 376 and 342 of the Indian Penal Code, 1860 and under Sections 4, 5(L), 6, 8, 12 and 17 of the Protection of Children from Sexual Offences (POCSO) Act.

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