MAYURBHAI DHARMESHBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. - C Part 11822006210174 of 2021 registered with Bilimora Police Station, Navsari for offence under Ss. 366, 376(2)(j)(n) and Sec. 376(c)(a) of the Indian Penal Code and Ss. 4, 5(L), 5(F) and 6 of the POCSO Act.

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

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