KISHOR @ SANJAY NARNABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Rakesh R Patel, waives service of Rule on behalf of the respondent -State. The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No. 54 of 2016 registered with Gondal Taluka Police Station, District: Rajkot Rural for the offence punishable under Sections 363,366,376 of IPC and under Sections 4 and 6 of the Protection of Children from Sexual Offences (POCSO) 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 of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.