RAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11210021200265 of 2020 registered with Katargam Police Station, Dist. : Surat City for the offences punishable under Sections 376(d)(A), 363, 366, 354(A) and 506 of the Indian Penal Code and Sections 3, 4, 5(G), 6, 8 and 12 of the Protection of Children from Sexual Offences Act and Section 66(E) of the Information Technology Act.

(2.) Rule was already issued by this Court vide order dated 04.08.2020.

(3.) Heard learned advocate for the applicant, the learned Additional Public Prosecutor for the State and learned advocate for the complainant through Video Conferencing.