SHAILESHBHAI 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. 11204041220868 of 2022 registered with Mehamdavad Police Station, District: Kheda, for offence under Ss. 363, 366, 376(2)(n) and 114 of the Indian Penal Code (hereinafter referred to as "IPC", in short) and Ss. 3(A), 4, 5(L) and 18 of The Protection of Children from Sexual Offences Act, 2012. (hereinafter referred to as "POCSO Act", in short)

(2.) Mr. Keval G. Brahmbhatt, 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. Shruti S. Pathak, appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.