SOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. I-25 of 2018 registered with Puna Police Station, Surat, for the offences punishable under Section 363, 366, 376, 114, etc. of the Indian Penal Code and Section 4 of the POCSO Act.

(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.