RAJESHBHAI @ RAJUBHAI JIBHAI BELIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.A.S. Thimbalia for the applicant and learned APP Ms.Moxa Thakkar for the respondent-State through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R. No.I-46 of 2016 registered with Amreli Taluka Police Station, District : Amreli for the offences under Sections 363, 366, 376(2)(n), 376(3) of the Indian Penal Code and Sections 4, 6, 8 and 18 of the Protection of Children from Sexual Offences Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.