ALPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I-C.R. No. 11191045210419 of 2021 registered with Sola High Court Police Station, Ahmedabad of the offence punishable under Ss. 363, 366, 376(2)(N) of the Indian Penal Code and Ss. 3(A), 4, 5(L), 6 and 18 of the POCSO Act.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.