VIJAYBHAI PARSINGBHAI BILWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. I-119 of 2017 with Dahod (Rural) Police Station, District: Dahod for the offences punishable under Sections 363 , 366 , 376 and 376(N) of the Indian Penal Code, 1860 (for short, 'the IPC ') and Sections 3 and 4 of the POCSO Act.

(2.) Heard, the learned advocate for the applicant and the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the grant of bail looking to the nature and gravity of offences. It is submitted that from the charge-sheet, there appears prima facie case against the applicant in committing the alleged offence and accordingly, it is requested that the applicant may not be enlarged on bail.