PAYALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor appears and waives service of notice of rule for and on behalf of the respondent-State.

(2.) 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.11196017211107 of 2021 with Panigate Police Station, Vadodara City for the offence punishable under Ss. 3 , 4 , 5 and 6 of the Immoral Traffic (Prevention) Act, 1956 and Ss. 366 (A), 370(A), 370, 372 and 376(C) of the Indian Penal Code , 1860 and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012. ,

(3.) 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.