UDAYBHAI DILUBHAI VALA 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.84 of 2019 registered with Amreli City Police Station, Dist : Amreli for the offences punishable under Sections 363, 366, 376(2)(f), 376(2)(n), 376D, 377, 354, 354(B), 354(D), 354(a) 352, 342, 323, 504, 506(2), 509, 120(B), 34 and 114 of the Indian Penal Code and Sections 4, 6, 8, 10, 12 and 17 of the Protection of Children from Sexual Offences Act and Section 135 Gujarat Police Act.

(2.) Rule was already issued by this Court vide order dated 05.11.2020.

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