KALUSINH UDESINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR-No.11209014200509 of 2020 registered with Gambhoi Police Station, Sabarkantha of offence under Sections 363, 366, 304, 201, 176 and 114 of the Indian Penal Code and Sections 11(4) and 12 of the POCSO Act.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.