UDAY DINESHBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with C.R. No.121/2019 registered with Junagadh Taluka Police Station, Junagadh for the offences punishable under Sections 363 , 366 . 376 of IPC and Sections 4,8 and 12 of POCSO Act.

(2.) Heard learned Advocate Mr. Ruturaj Nanavati for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference.

(3.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.