YAKUBKHAN GULABKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 C.R.No.I11 of 2019 registered with Danta Police Station, District Banaskantha for offence under Sections 376(A)(1), 363, 366, 342, 114 of Penal Code and Sec. 4,6,17 of 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.