MAHESH 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 Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No. 11213006210598 of 2021 registered with Bhayavadar Police Station, Rajkot Rural for offence under Ss. 363, 366, 354 and 114 of the Indian Penal Code and Ss. 8 and 17 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.