TUSHARBHAI GORDHANBHAI KUDECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11198002210421 of 2021 registered with Alang Police Station, Bhavnagar for offence under Ss. 363 , 366 , 376(2)(J)(N) of the Indian Penal Code read with Ss. 376(C) 3 of Criminal Law (Amendment) Ordinance- 2018 and under Ss. 4, 6, 8 and 17 of the POCSO.

(2.) 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.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.