KISHAN KALUBHAI CHAROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Nikhil Vyas has received instructions to appear on behalf of original complainant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(3.) 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 - 12 of 2019 registered with Chalala Police Station, District Amreli for offence under Sections 363 , 366 , 376 of the Indian Penal Code and Sections 4 and 18 of the POCSO Act.