AKASH MAHESHBHAI DUBEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R.No. I-11993006220589 of 2022 with Gandhidham A Division Police Station, Kachchh, for the offences punishable under Ss. 363, 366, 376 ,(2)(n), 342, 447, 294(b) and 114 of the Indian Penal Code, 1860 and Ss. 4, 8 and 17 of the POCSO Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.