PRABHATBHAI SALAMBHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(2.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No. 11207061210446 of 2021 registered with Shahera Police Station, Dist. Panchmahal, for the offences punishable under Ss. 363 , 366 , 376(2)(n) , 376(3) , 506(2) , 114 of the Indian Penal Code, 1860 and Ss. 4 , 6 , 12 and 17 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is the submission of learned counsel for the applicants that they are suffering confinement since 22/3/2022. He further submitted that the applicants have not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicants is unwarranted.