DINESH SHYAMLAL ARATVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 354(A), 323, 294(b) and 506(1) of the Indian Penal Code and under Sections 7 and 12 of the POCSO Act for which FIR came to be registered at C.R. No.I-114 of 2017 with Sardarnagar Police Station.

(3.) Having considered the rival contentions and the nature of offence alleged against the petitioner and also having considered the material produced by the petitioner on record, this application deserves consideration.