AJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of rule for the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973for regular bail in connection with FIR registered as C.R. No.I-1119 8001 2001 59 with Nilambag Police Station, Bhavnagar for the offence punishable under Sections 363, 366 and 376(3) of the Indian Penal Code and Sections 4, 8, 12 and 18 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 offence, the applicant may be enlarged on regular bail by imposing suitable conditions.