VIKKI SAHEBRAV VAKDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I -C.R.No.112 of 2014 registered with Pandesara Police Station, Surat for offence punishable under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4, 5(L) and 6 of Protection of Children from Sexual Offences Act, 2012.

(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 respondent -State has opposed grant of regular looking to the nature and gravity of the offence.