NILESHKUMAR BABUBHAI NINAMMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali H. Bhatt, learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. 11188003210023 of 2021 with Bhiloda Police Station, District: Aravalli, for the offences punishable under Ss. 363 , 366 of the Indian Penal Code and Sec. 12, 17 of the POCSO Act.

(3.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.