RAJESH MELABHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr.L.B.Dabhi 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.11216005200494 of 2020 registered with Dehgam Police Station, Gandhinagar for offence under Sections 363, 366, 354A and 376(3) and Sections 4 and 8 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.