DALPATBHAIKESHABHAIDALIT Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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. I ?168 of 2019 registered with Tharad Police Station, District Banaskantha for offence under Sections 363, 366, 376(C ?3), 384, 323 of the IPC and under Sections 4 , 8 , 10 and 17 of the Protection of Children from Sexual Offences Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.