SALMAN MAJIDBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-1120702820387 of 2020 registered with Halol Town Police Station, District: Panchmahal for the offences under Sections 363, 366, 376(3) of the Indian Penal Code and Sections 4 and 12 of POCSO Act.

(3.) Heard Mr. Hardik H. Dave, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.