DERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11186006200186 of 2020 registered with Sutrapada Police Station, District : Gir-Somnath for the offences punishable under Sections 363 , 366 , 506(2) and 114 of the Indian Penal Code and subsequently Sections 8 , 12 and 18 of the Protection of Children from Sexual Offences Act, 2012 came to be added.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and the learned Additional Public Proecutor through Video Conferencing.