JITENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.101 of 2019 registered with Kalol Police Station, Panchmahal for the offences punishable under Sections 363, 366, 376(2)(N) of the Indian Penal Code and Sections 4, 6 and 12 of the Protection of Children from Sexual Offences Act.

(2.) Rule was already issued by this Court vide order dated 29.10.2020.

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