ANILBHAI KHIMABHAI PARDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. M.H. Bhatt, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11191023220385 of 2022 with Vadaj Police Station, District : Ahmedabad, for the offences punishable under Ss. 363, 366, 376 , 376(3) of the Indian Penal Code and under Ss. 3(A) , 4, 11(vi), 12 and 18 of the Protection of Children from Sexual Offences Act.

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