VASUDEVBHAI KANUBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11823009200468 of 2020 before Garudeshwar Police Station, District: Narmada for the offences punishable under sections 363, 366 and 376 of the Indian Penal Code and sections 4, 6 and 17 of the POCSO Act.

(2.) Learned advocate for the applicant submits that the applicant is not the main accused, it is alleged that the applicant has helped the main accused in commission of the offence and role attributed to the applicant is abettor.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.