JAKIRBHAI SIKANDERBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11215003210689 of 2021 registered with Anklav Police Station, District Anand, for offences under Ss. 363, 366, 376(L), (N), 114 of the IPC read with Ss. 3(a), 4, 6, 17 and 18 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.