RUTVIK FATESINH GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11191020201505 of 2020 registered with Vastrarpur Police Station, Ahmedabad City for offence under Sections 354(D), 294(b) and 506(2) of the Indian Penal Code, under Sections 11(4), 11(5) and 12 of the POCSO Act and under Section 66(C) of the IT Act.

(2.) 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.

(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.