JAVED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for regular bail in connection with C.R.-I No.78 of 2018 registered with Mandavi Police Station, Dist : Kuchchh (West) Bhuj for the offences punishable under Sections 363, 376(1) and 506(2) of the Indian Penal Code and Sections 5(h), 5(j)(2) and 6 of the POCSO Act and Sections 3(2)(v), 3(2)(5)(a) and 3(1)(w)(1)(2) of the Atrocities Act.

(2.) Appeal was admitted vide order dated 03.11.2020.

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