DILIPSINH MANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973, in connection with C.R.-1 No.192 of 2018 registered with Kodinar Police Station, Dist: Gir Somnath for the offences punishable under Ss. 363 and 366 of the Indian Penal Code and Sec. 18 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the State through Video Conferencing.