MEENABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with FIR being C.R. No. 11207036200783 of 2020 registered with Kalol Police Station, District Panchmahal for the offences punishable under Sections 363 , 366 , 376(2) (g), 342, 323, 506(2) and 114 of the Indian Penal Code and under Sections 4 and 12 of the POCSO Act.

(2.) Heard learned Advocate Mr. Y. V. Vaghela for the Applicants and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) Learned advocate Mr. Y. V. Vaghela for the applicants has not pressed this application qua applicant No.2 and therefore this petition qua applicant No.2 stands disposed of as not pressed. Learned advocate for the applicants confined this application qua applicant No.1 only.