VIPUL BABULAL MUNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11213064200072 of 2020 registered with Upleta Police Station, District: Rajkot (Rural) for the offences punishable under sections 363 and 366 of the Indian Penal Code, 1860 ( IPC ) and sections 19 and 12 of the POCSO Act.

(2.) Learned advocate Mr. Mahesh Poojara has instructions to appear on behalf of the original complainant. Registry to accept his vakalatnama and place on record.

(3.) Heard learned advocate Mr. Ashish Dagli for the applicant, learned advocate Mr. Mahesh Poojara for the original complainant and learned APP Mr. Manan Mehta for the respondent - State through Video Conference.