JANAKBHAI MANUBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr.L.B.Dabhi 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 CR No.11192019200334 of 2020 registered with Dholera Police Station, Dist. Ahmedabad for offence under Sections 363, 366 and 376 of the Indian Penal Code sne Sections 18 and 5(L) of the 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.