SUNILBHAI KANTIBHAI SARUFBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-CR No.11209020210700 of 2021 registered with Idar Police Station, Sabarkantha for offence under Ss. 363, 366 and 376(3) of the Indian Penal Code, Sec. 84 of the Juvenile Justice Act and Ss. 4, 5(l) and 6 of the POCSO Act.

(2.) 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.

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