FEZAN MUSTAK SHAIKH 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.(Part-A)11822019205275 of 2020 registered with Navsari Town Police Station, Dist : Navsari for the offences punishable under Sections 363, 366, 376(2)(j)(n) and 114 of the Indian Penal Code and Section 5(l), 6 and 17 of the Protection of Children from Sexual Offences Act, 2012.

(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.