PRAKASH 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 the FIR being I-CR No.11193060200674 of 2020 registered with the Vadiya Police Station, District Amreli, for the offences punishable under Ss. 363, 366, 376(2)(F), 376(2)(N), 376(3) read with Sec. 114 of the Indian Penal Code and under Ss. 4, 6, 8, 17 and 18 of the POCSO Act.

(2.) 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 appearing on behalf of the respondent-State has opposed grant of regular bail by stating that the statement recorded under Sec. 164 clearly indicates the ingredients of the offence. Moreover, the prosecutrix is below 15 years of age at the relevant time and the applicant was married.