NAVALBHAI @ NAVALABHAI RAMSINGBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Mr.L.B.Dabhi, learned APP waives service of rule for the respondent-State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.NO.I/27/2018 with Damavav Police Station, Panchmahals for the offence punishable under Sections 363, 366, 376(2)(n) and 114 of the Indian Penal Code and Sections 4, 6, 7 and 12 of the POCSO Act.

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