YUNUSBHAI USMANBHAI LOLADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) After the corpus was found, this Court on 08.06.2020 has passed the following order:-

(2.) Today, as directed by this Court, the corpus has remained present through the video conferencing at the District Court at Morbi. Learned Principal District Judge Mr. Oza is present along with the District Government Pleader, Morbi during her production through video conferencing.

(3.) We have heard learned advocate Mr. Vaibhav Sheth appearing for the applicant-father and learned advocate Mr. Rahil Jail appearing for respondent No.4, who is arraigned as accused in the First Information Report lodged by the present petitioner being CR.No.I- 23 of 2018 on 09.04.2018 at Vankaner taluka police station for the offences punishable under sections 363 and 366 of the Indian Penal Code and under the provisions of Protection of Children from Sexual Offences Act, 2012.