SAGAR CHIMANBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Padaliya for the applicant and learned Additional Public Prosecutor Ms.Jhaveri for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being I- C.R No. 11208051221527 of 2022 registered with B Division Police Station, Rajkot City for offences punishable under Ss. 363 , 366 and 376 (2)(j)(n), 376(3) of Indian Penal Code , Sec. of Protection of Children from Sexual Offences Act, 2012

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.