KISHAN GAGJIBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being No.11193045200877 of 2020 registered with Marin Pipavav Police Station, District: Amreli for the offences under Sections 363, 366 and 376 of the Indian Penal Code and sections 4, 8 and 18 of the POCSO Act.

(3.) Heard Mr. Mrudul Barot, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.