MUDASSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11192020200022 of 2020 registered with Dholka Town Police Station, Ahmedabad, for the offence under Ss. 363 , 366 , 376 , 506(2) and 114 of IPC and Sec. 4 and 8 of the POCSO Act.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 15/6/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.