PINTUGIRI REVAGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. A.A.Pandya has submitted that he has received instructions to appear on behalf of original complainant. He is permitted to file his Vakalatnama in the Registry.

(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-?266 of 2018 registered with Anjar Police Station, District East Kachchh -? Gandhidham for offence under Sections 376(f)(h), 354(A)(1) (i) of IPC and under Section 6 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.