NASIRBHAI ABDULBHAI GORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ld. APP waives Rule for the respondent State. The applicant, by way of this application filed under Section 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being No.11208003214682/2021 registered with Rajkot (Gandhigram) Unit 2 Police Station, Dist. Rajkot, for the offences punishable under Sections 363, 366, 376 of Indian Penal Code, 1860 and Section 4, 6 and 17 of the POCSO Act.

(2.) It is the submission of learned counsel for the applicant that, he is suffering confinement since 04.01.2022 and chargesheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) APP has opposed the bail application contending that, the victim was minor at the relevant point of time and considering the seriousness of the offence, the application may not be entertained.