RUPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Aniruddh Suchak states that he has received instructions to appear on behalf of the mother of the victim as well as the victim. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-40 of 2017 registered with Vijalpore Police Station, District Navsari, for offence under Sections 363, 366, 376 and 114 of the Indian Penal Code and Sections 3(A), 4 and 17 of the POCSO Act, pursuant to the liberty granted by this Court vide order dated 04.02.2020 passed in Criminal Misc. Application No.2306 of 2020.

(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.