SOLANKI MITESHKUMAR 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 Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11217029200992 of 2020 registered with Sami Police Station, Patan for offence under Sections 363, 366, 376(2)(N), 344 and 114 of the Indian Penal Code and Sections 3(a), 4, 5(L), 6, 17 and 18 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.