KESHUBHAI NAGJIBHAI BHIL Vs. STATE OF 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.11198035200246 (C.R.No.I-16 of 2019) registered with Mahuva Police Station, Surat for offence under Sections 363 , 366 , 504 , 506(2) , 114 , 376(2)(J)(I)(N) and 212 of IPC, Sections 4, 6, 8 and 17 of POCSO and Section 376(C) 3 of the Criminal Law (Amendment) Ordinance, 2018.

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