SHAKTABHAI RANCHODBHAI THAKOR Vs. STATE OF GUJARAT
LAWS(GJH)-2021-2-127
HIGH COURT OF GUJARAT
Decided on February 09,2021

Shaktabhai Ranchodbhai Thakor Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

SANJAY CHANDRA VS. CBI [REFERRED TO]


JUDGEMENT

A.Y. Kogje, J. - (1.)RULE . Learned APP Mr.L.B.Dabhi 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 CR No.11211005200387 of 2020 registered Patdi Police Station, Surendranagar for offences under Sections 363, 366, 506(2) and 114 of the Indian Penal Code, Sections 7 and 8 of the POCSO Act and Section 135 of the Gujarat Police 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.


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