HIMMATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 applican for regular bail in connection with an FIR being C.R.No.I-35/2016 registered with Randhikpur Police Station, District: Dahod for the offences under Sections 363, 366, 376(N) of the Indian Penal Code and under Sections 3, 4 and 6 of the POCSO Act.

(3.) I have heard Mr. Vijal P. Desai, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent No.1.