VIJAYBHAI BHALABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. 11204028220125 of 2022 registered with Kapadvanj Rural Police Station, District: Kheda, for offence under Ss. 363 , 366 , 376(2)(n) , 465 , 467 , 471 , 212 and 114 of the Indian Penal Code (hereinafter referred to as " IPC ", in short) and Ss. 3(A) , 4 , 5(L) , 6 , 12 and 17 of The Protection of Children from Sexual Offences Act, 2012. (hereinafter referred to as "POCSO Act", in short)

(2.) Ms. Parul P. Makwana, learned advocate appearing on behalf of the applicant, submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP Ms. Krina P. Calla, appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.