BHUPATSINH KANTISINH THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for bail in connection with C.R. No.I - 33 of 2017 registered with Rakhiyal Police Station for the offence punishable under Sections 354A , 506(2) and 114 of the Indian Penal Code and under Sections 7 and 8 of the POCSO Act.

(3.) Having considered the rival contentions, the principal section 354A of the Indian Penal Code is the bailable offence and for the reasons recorded in para 4 of Criminal Misc. Application No. 31493 of 2017, the petitioner is also required to be admitted to bail.