ANIL VIRAMBHAI RAJGOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-88 of 2019 registered with Khambhaliya Police Station, District Devbhoomi Dwarka for offence under Sections 376, 376(2)(N), 450 and 506(2) of the Indian Penal Code and Sections 4, 5(L), 6, 12, 14(1) of the POCSO Act and Sections 66, 66(c)(d)(e), 67, 67(a) & (b) of the Information Technology Act, pursuant to the liberty granted by this Court vide order dated 29.07.2020 passed in Criminal Misc. Application No.10065 of 2020.

(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 respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.