ARVIND SITARAM PASVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail in Special POCSO Case No.132 of 2017 in the Sessions Court at Surat, which has arisen from C.R.-I No.127 of 2013 registered with Dindoli Police Station, Surat for the offences punishable under Sections 363, 366, 354(B), 114 and 506(2) of the Indian Penal Code and Sections 7 and 8 of the Protection of Children from Sexual Offences Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing. Learned advocate for the applicant has pressed for bail and learned APP has opposed it.