PARTH VIMALBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Part-B being No. 11191045201609 of 2020 registered with Sola High Court Police Station, Ahmedabad City for offence under Ss. 377 and 506(1) of the Indian Penal Code and Ss. 3(a), 4, 7, 8, 11 and 12 of the POCSO 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.