ALPESHBHAI @ TAKO BHANABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants - Accused Persons under Section 439 of the Code of Criminal Procedure for enlarging them on Regular Bail in connection with FIR No. 11198035200045/2020 registered with Mahuva Police Station, District Bhavnagar for the offences punishable under Sections 363 , 366 , 368 , 376(2)(I)(J)(N) and 114 of the Indian Penal Code and Section 376(C-3) of the Criminal Law Ordinance and under Section 4,6,8 and 17 of POCSO Act.

(2.) Heard learned Advocate Mr. Tatvdeep J. Jani for the Applicants and learned APP Mr. H.K Patel for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat.