VALJIBHAI HIRABHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the respondent - State.

(2.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant -original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered being C.R.No.I -42 of 2016 before Himmatnagar B Division Police Station, District Sabarkantha, for the offences punishable under Sections 363, 366 and 114 of the Indian Penal Code and Section 11(4) of the Protection of Children from Sexual Offences Act, 2012.

(3.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.