RAJUBHAI GANPATBHAI GHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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.No.11193017220438 of 2022 registered with Damnagar Police Station, District Amreli, for the offences punishable under Ss. 363, 366 and 376(2) (N) of the Indian Penal Code as well as Ss. 4, 6, 8 and 18 of the POCSO Act.

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