VIMALKUMAR SURESHBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) 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.-11823009200118 of 2020 registered with Garudeshwar Police Station, District: Narmada for the offences under Sections 363, 366, 376 and 506(2) of the Indian Penal Code and section 4 of the POCSO Act.

(3.) Heard Mr. Pratik Barot, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.