VIREN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11186009220045 of 2022 registered with Veraval City Police Station, District: Veraval for the offences punishable under Ss. 363 , 366 , 354(a) and 114 of the Indian Penal Code, 1860 and under Ss. 7 , 8 , 16 , 17 and 18 of the Protection of Children from Sexual Offences Act, 2012 (POCSO).

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.