YASINKHAN FAKIR SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Raval 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 I?C.R.No.117 of 2018 registered with Halol Town Police Station for offences under Sections 376 (2)(n) and 506(2) of the Indian Penal Code as well as under Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(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.