VISHAL JAYESHBHAI MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-C.R.No.105 of 2017 registered with the Maninagar Police Station, for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and sections 3 and 4 of the POCSO Act.

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