RAJENDRABHAI OMPRAKASH AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11824005200018 of 2020 registered with Ukai Police Station, District- Tapi for the offences punishable under Sections 354(A)(1) (i), and 354 (A)(2) of the Indian Penal Code and under Sections 6, 7, 8 and 12 of the POCSO Act.

(2.) Heard learned Advocate Mr. Hardik A. Dave for the Applicant and learned Advocate Mr. Hiren M. Modi for original complainant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP Ms. Moxa Thakkar waives service of Rule for the Respondent State.