AKASH BABUBHAI SOLANKI 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-CR No.11196012210696 of 2021 registered with Fatehganj Police Station, Vadodara City for offence under Sections 363, 366, 376(2)(n) and 376(3) of the Indian Penal Code and Sections 4, 5(L), 6 and 12 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.