HITESH VELJIBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned A.P.P. waives service of notice of Rule for the respondent - State of Gujarat. [1] The present application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for regular bail in connection with FIR being C.R. No.11210022252191 of 2025 registered with Kapodara Police Station, District - Surat for offence under Ss. 137(2), 64(2)(m) and 87 of the Bharatiya Nyaya Sanhita 2023 and Ss. 4, 5(l), 6, 8 and 12 of the 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 of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.