JITUBHAI JAYANTIBHAI RAVAL 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 - 54 of 2017 registered with Talod Police Station for the offence punishable under Sections 363 , 366 and 376 of the Indian Penal Code and under Sections 5(L), 6, 11(4) and 18 of the Protection of Children From Sexual Offence Act, 2012.

(3.) Having regard to the nature of the statement of the prosecutrix under Section 161 of Cr.P.C., and in her medical history, the case for admitting the petitioner to bail is made out.