DASHRATHBHAI @ LALLU RANCHHODBHAI DINDOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11207048200738 of 2020 registered with Morva (Hadaf) Police Station for the offence punishable under Sections 363, 366, 376(2)(n), 506(2) and 114 of IPC and Sections 4,6 and 17 of the POCSO Act.

(3.) Heard Mr. U.M.Shastri, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.