SUNNY KANUBHAI BHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants-original accused have prayed to release them on anticipatory bail in the event of their arrest in connection with the FIR registered at the Mahila Police Station, District Sabarkantha, vide I-CR No.4/18, for the offences punishable under Sections 376, 326(A), 506(2) and 114 of the Indian Penal Code and Section 5(L) and 6 of POCSO Act.

(2.) The learned advocate appearing on behalf of the applicants would submit that considering the nature of the offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing on behalf of the respondent-State has opposed this application for grant of anticipatory bail to the applicants looking to the nature and gravity of the offence.