VISHAL GANDABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kartikkumar K. Joshi for the applicant and learned Additional Public Prosecutor Ms. Divyangana Jhala for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11206008220152 of 2022 with Bechraji Station, District:- Mehsana for the offence punishable under Ss. 363 , 366 and 376 (2) (N) of the Indian Penal Code and under Sec. 4, 5(L), 6, 8 and 12 of the POCSO Act, 2012.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.