VIJAY VIRAMSINH DEVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, the learned A.P.P. 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 the First Information Report being C.R. No.I 20 of 2017 registered with the Pethapur Police Station, District: Gandhinagar of the offence punishable under Sections 363, 366 and 376 read with 114 of the Indian Penal Code and Sections 4 and 6 of the Prevention of Children from Sexual Offences Act, 2012.

(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.