SAGARKUMAR KIRANBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of the Respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. Part-A - 11214070220292 of 2022 registered with Bardoli Rural Police Station, Dist.: Surat Rural, for the offences punishable under Ss. 376(2)(N) and 376(3) of the Indian Penal Code and Ss. 4 and 6 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that the applicant is in judicial custody since 4/5/2022. He further submitted that considering the role attributed to the present applicant, the applicant may be enlarged on regular bail on any terms and conditions.