ALPESHBHAI LAKSHMANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Hardik Soni, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. 11197047210178 of 2021 with Savli Police Station, Vadodara(Rural) for the offence punishable under Sections 363, 366, 376(2)(N) and 376(J) of the Indian Penal Code and Sections 3, 4, 5(L), 6 and 7 of the POCSO Act.

(3.) 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.