NIKULBHAI BHIKHABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR-I/11823025200701/2020 with Tilakwada Police Station, Narmada for the offence punishable under Sections 363, 366, 376 and 114 of the Indian Penal Code read with Sections 4, 8 and 17 of the POCSO Act.

(2.) 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.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.