AMRATBHAI LALJIBHAI MINA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. J.K. Shah, the learned A.P.P. waives service of notice of rule for and on behalf of the State.

(2.) By this application, the applicant seeks regular bail in connection with the F.I.R. being I-C.R. No.63 of 2016 registered at the Vejalpur Police Station, District : Ahmedabad for the offences punishable under Sections 363 , 366 and 376 of the Indian Penal Code and Sections 5(L), 6, 8, 9 (L) and 11 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').

(3.) It appears that the applicant was ordered to be released on bail by this Court vide order dated 21 st February 2018. The order reads thus: