THAKORE KANUJI VISHNUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as I-C.R.No.11216009220199 of 2022 with MANSA POLICE STATION, GANDHINAGAR DISTRICT for the offence punishable under Ss. 354-A, 354- D(1)(1) 323, 324, 504 and 114 of the Indian Penal Code, 1860, Ss. 12 and 17 of Protection of Children from Sexual Offences Act, 2012 (POCSO) and Sec. 135 of the Gujarat Police Act.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.