DARSHANABEN JAGDISHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.J.K.Shah waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C.R.No.11190006220097 of 2022 registered with Ranpur Police Station, District - Botad for the offenses punishable under Ss. 363, 366, 376(2)(J), 376(2)(N) and Sec. 114 of the Indian Penal Code and under Sec. 3(A), 4, 5(L), 6, 7, 8 and 11(6), 12 and 17 of the POCSO Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep himself available during the course of investigation, trial also and will not flee from justice.