PARMAR SAJANKUMAR VINODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent State. Mr. Tushar Chaudhary, learned advocate waives service of rule for the complainant.

(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. 11206073210397 of 2021 registered with Vadnagar Police Station, Mehsana for offence under Sections 363, 366, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act and Sections 4, 5(l), 6, 8, 12 and 17 of 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.