RAKESHBHAI SOMABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. K. P. Raval, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-48 of 2018 with Halol Rural Police Station, District-Panchmahal for the offence punishable under Sections 363, 366 and 376 of the Indian Penal Code as well as Sections 4 and 6 of the Prevention of Children from Sexual Offences Act, 2012.

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