SURESHBHAI KAMJIBHAI TABIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent- State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11188010240120 of 2024 registered with Shamlaji Police Station, District Aravalli for the offences punishable under Ss. 363, 366, 376(2)(N), 376(3), 498(A), 302, 312 and 506(2) of the Indian Penal Code, 1860 (for short "IPC") and under Sec. 4, 6, 8 and 17 of the Protection of Children from Sexual Offences Act (for short "POCSO Act").

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence and now nothing is required to be recovered or discovered as the investigation is over and charge-sheet has been filed. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.