SARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kishan Prjapati, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and he shall file his Vakalatnama before the Registry forthwith. Registry is directed to accept the same.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State of Gujarat and Mr. Kishan Prjapati, learned advocate waives service of notice of rule for and on behalf original complainant.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I 127 of 2017 registered with Junagadh City Adivision Police Station, District: Junagadh for the offences punishable under Sections 363 , 366 , 376 of the Indian Penal Code and under Sections 4,6,8 and 12 of the POCSO Act.