KISHANBHAI RAJESHBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Yash Dave has received instructions to appear on behalf of original first informant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11215002201261 registered with Anand Town Police Station, Anand for offence under Sections 363 , 366 , 376(2)(I)(J)(L) and 506(2) of the Indian Penal Code and Sections 3(a), 4 and 18 of the POCSO Act.