HARDIK DINESHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Ms.Thakkar, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No.I-54 of 2019 registered with Dhandhuka Police Station, Ahmedabad for the offence punishable under Sections 363, 366 of IPC and sections 3 and 4 of the POCSO Act.