PRAFUL CHHITUBHAI RATHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-52 of 2019 with VADU POLICE STATION, DISTRICT-VADODARA (RURAL), for the offence punishable under Sections 363, 366, 376(2)(n) of the Indian Penal Code, under Section 4, 5(L), 6 of POCSO Act.

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