KAJAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Considering the prevailing situation of spreading the Corona virus COVID-19, this successive bail application is taken up for hearing.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with an FIR being C.R.No.I-217 of 2019 registered with Vadaj Police Station, District: Ahmedabad for the offences punishable under Sections 363 , 366 , 34 of the of the Indian Penal Code and under Section 84 of the Juvenile Justice Act.