SEJAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 14.10.2020. This Court observed that if the trial is not commenced, applicant can file application after March, 2021.

(2.) Thus, the present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-96 of 2019 registered with Veraval Police Station, District Gir Somnath for offence under Sections 363, 366, 376, 506(2) and 114 of the Indian Penal Code, Sections 3(a), 4 and 17 of POCSO Act and Section 135 of the Gujarat Police 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.