KISHAN BALDEVBHAI RAVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(2.) The applicant, by way of this application filed under Sec. 483 of the BNSS, seeks regular bail in connection with the FIR being C.R. No. 11192006250255 of 2025 registered with Kerala GIDC Police Station, Ahmedabad for the offences punishable under Ss. 64(2)(m), 87 and 137(2) of BNSS and S.4, 5(l) and 6 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 26/11/2025. He further submitted that the trial would take considerable time. Thus, having regard to the nature of relations, the prayer may be considered.