PATEL BHAVESHKUMAR CHHANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. K.P. Raval waives service of Rule 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 FIR being I-CR No. 69 of 2014 registered with "A" Division Police Station, Himmatnagar for offence under Sections 376(D), 323 and 506(2) of the Indian Penal Code and Section 4 of the POCSO Act.

(3.) 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.