NAGJIBHAI SOMATBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal rocedure, 1973, for regular bail in connection with FIR being I?C.R.No.154 of 2018 registered with Mahuva Police Station, Bhavnagar for offence under Sections 363, 366 and 376(2)(n) of the Indian Penal Code and under Sections 4 and 6 of the Prevention of Children from Sexual Offences 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.