SAMATABHAI VASTABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 363, 366, 294(b), 506(2) and 114 of the Indian Penal Code and under Section 8 of the POCSO Act for which FIR came to be registered at C.R. No.I-16 of 2017 with Suigam Police Station.

(2.) Learned Counsel for the applicants does not press this application qua applicant Nos.1 and 2. This application is disposed of as not pressed qua applicant Nos.1 and 2.

(3.) Learned advocate appearing on behalf of the applicant No.3 would submit that considering the nature of offence, she may be enlarged on anticipatory bail by imposing suitable conditions.