SANJAYBHAI JOTIBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Hardik Soni 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.I ?17 of 2019 registered with Randhikpur Police Station, District Dahod, for offence under Sections 363, 376 and 506(2) of the Indian Penal Code and Sections 3 and 4 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.