KHODABHAI 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 CR No. 11189001230131 of 2023 registered with Halvad Police Station, Morbi for offences under Ss. 363, 366, 376(2) (J)(N ), 376(3), 354(A) of the IPC and u/s. 4, 5(L) ,6, 12, 18 of the POCSO Act.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.