FIROZ @ TAKO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP 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.11198011201490 registered with Gangajaliya Police Station, Bhavnagar District for the offence punishable under Sections 363 and 336 of IPC and section 8 of POCSO Act.

(3.) Heard Mr. Kuldeep Vaidya, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.