RAJESH @ JASUBHAI DHIRUBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dave, learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 242/2017 with Una Police Station for the offences punishable under Sections 354 , 452 and 506(2) of the IPC and also u/s 18 of the POCSO Act.

(3.) Considering the charge sheet papers supplied by learned APP during the course of hearing and the nature of accusation made in the FIR, present Criminal Misc. Application deserves consideration, but by imposing suitable condition.