VINODBHAI SURSINGBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-11207048210546 of 2021 with Morva (H) Police Statiion, Panchmahals for the offence punishable under Ss. 363 , 366 , 376(2)(n) and 114 of the Indian Penal Code, 1860 as well as Ss. 4 , 6 and 17 of the Protection of Child from Sexual Offences Act, 2012 (POCSO).

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.