LAKHUBHA PRATAPSINH CHUDASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B.Dabhi 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 CR No.11185005210136 of 2021 registered with Mithapur Police Station, Devbhoomi Dwarka for offence under Section 66(e) of the Information Technology Act, Section 354(D) of the Indian Penal Code and Sections 11(4) and 12 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.