BHARATBHAI DALABHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kharadi for the applicant and learned Additional Public Prosecutor Mr. Himanshu Patel for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No.11207077200060 of 2020 with Damavav Police Station for the offence punishable under Ss. 363 , 366 , 376(2)(n) etc. of IPC and under Ss. 4 and 6 of the POCSO Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.