VIPULBHAI KARSHANBHAI CHUDASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I- 11186009210791 of 2021 registered with Veraval Police Station, District: Gir-Somnath for the offences under Ss. 363 , 366 and 376(2)(n) of the Indian Penal Code and 4, 5(L), 6 and 18 of the POCSO Act .

(2.) Mr. Chintan Popat, learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr. Kodekar, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.