AMRATBHAI DURLABHJIBHAI DHOLU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Rahul K. Dave has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP Mr. L.B. Dabhi waives service of Rule on behalf of the respondent-State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. I - 42 of 2018 registered with Paliyad Police Station, District: Botad for offence under Sections 363 , 366 , 376 and 114 of the Indian Penal Code and Sections 4, 6, 8, 12 and 17 of the POCSO Act.