BHUPENDRA @ NANO ASHOKBHAI PATEL 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 Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-C.RNo.11207024210648 of 2021 registered with Godhara Taluka Police Station, Panchmahal for offence under Sections 363, 366, 506(2) and 114of the Indian Penal Code, 1860 and under Sections 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 (POCSO).

(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.