SIDHRAJSINH BHUPATSINH CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned A.P.P. for the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-111 of 2017 registered with Kodinar police station, Gir-Somnath for the offences punishable under Sections 354(A)(D) and 294(C) of the Indian Penal Code, Sections 66(e) , 67 and 67(A) of the Information Technology Act, 2000 and Sections 7, 8, 13 and 18 of the POCSO Act.

(3.) Considering the chargesheet papers supplied by the learned A.P.P. during the course of hearing, it appears that substantial investigation is over and only F.S.L. report is to be obtained. Therefore, there is no likelihood or possibility of tampering with the evidence. Further, considering the role attributed to the present applicant, by imposing suitable conditions, present application deserves consideration.