VIJAYBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973for regular bail in connection with FIR registered as CR-I-65/2019 with Morva Police Station, Panchmahal for the offence punishable under Sections 376(2),363 and 366 of the Indian Penal Code and Sections 4, 6 and 12 of the POCSO Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.