BHARATBHAI ARJANBHAI DHARAJIYA (KOLI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I-11211010200149 of 2020 with CHUDA POLICE STATION, DISTRICT-SURENDRANAGAR, for the offence punishable under Sections 376(2)(j), 376(2)(n), 376(3), 313, 506(2), 120(B) of the Indian Penal Code, under Sections 3(a), 4, 5(j)(2), 5(l), 5(n), 6 of POCSO Act, under Section 5 of MTP Act, under Section 33 of the Gujarat Medical Practioners 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.) Learned Advocate Mr.Nishith Joshi has instruction to appear on behalf of the guardian of victim. He is permitted to file his appearance on behalf of the guardian of victim. He has placed on record the Affidavit.