SAMIR SIKANDARBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. 0011/16 registered with Virpur Police Station, Taluka: Jetpur, District: Rajkot for the offence under Sections 363, 366, 376 of the Indian Penal Code and Section 6 of Prevention of Children for Sexual Offences Act.

(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.