KASAM JUSAB TRAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. A. I. Kazi is permitted to file his appearance on behalf of the prosecutrix.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-10 of 2010 with Mankuva Police Station, District Kachchh for the offence punishable under Sections 363, 366, 376, 506(2) and 114 of the Indian Penal Code and under Section 3(A), 4, 5(L), 8 and 17 of POCSO Act 201

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.