NILESH RAVIBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent -State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I -11191033211175 of 2021 with MEGHANINAGAR POLICE STATION, AHMEDABAD CITY, for the offence punishable under Ss. 363, 366, 376(2)(N)(3), 354(A) of the Indian Penal Code, under Sec. 3(A), 4, 5(L), 6, 7, 8 and 18 of POCSO Act.

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