HARSHAD BABUBHAI PANCHANI (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. registered at C.R.I - 87 of 2020 with Sayajiganj Police Station, District:-Vadodara, for the offences punishable under Sections 363 and 366 of the Indian Penal Code and Sections 4, 18, 11(1) of the POCSO Act.

(2.) Shri Dhruv Thakkar, learned Advocate seeks permission to appear on behalf of seeks permission to appear for and on behalf of the original complainant and file Vakalatnama.

(3.) Permission, as sought for, is granted.