Rajendra M. Sareen,J. - (1.)Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State. 1 By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.11207036201164 of 2020 before Kalol Police Station, District: Panchmahal for the offences under Sections 354(D), 325, 323, 304, 506(2) and 114 of the Indian Penal Code and section 12 of POCSO Act and section 135 of Gujarat Police Act.
(2.)Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicants, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.
(3.)Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.