BHAVESHBHAI RAMESHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent ?State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I ?11216007200562 of 2020 with SECTOR ?21 POLICE STATION, DISTRICT ?GANDHINAGAR, for the offence punishable under Ss. 363, 366, 376(2)(n), 376(3) of the Indian Penal Code, under Sec. 4, 6 of 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.