AMITBHAINAGINBHAIVASAVA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent - State.

(2.) 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. 11823025200045 registered with Tilakwada Police Station, District Narmada for the offence under Sections 363 , 366 , 376 and 114 of the IPC and Section 4 of POCSO Act.

(3.) Heard Shri Apurva Kapadia, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.