INDARBHAI RAVTABHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties by video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11195060200131 of 2020 with Vav Police Station, District Banaskantha for the offences punishable under Sections 363 , 366 and 376(2)(n) of the Indian Penal Code and under Section 3(a) and 4 of the Protection of Child From Sexual Offences Act, 2012 (POCSO).