BIPINBHAI PARVATBHAI KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP 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 I-CR No.11207061210638 of 2021 registered with Shahera Police Station, Panchmahal for offence under Sections 376(2)(n), 363 and 366 of the Indian Penal Code and 4, 6 and 12 of the Prevention of Children from Sexual Offences (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.