BHARATBHAI VASHRAMBHAI GAMI 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.48 of 2019 registered with Jam Jodhpur Police Station, District : Jamnagar for the offences punishable under Sections 363 , 366 , 376(2)(n) , 114 and 212 of the Indian Penal Code and Section 4 , 7 , 17 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Rule was already issued by this Court vide order dated 18.03.2020.

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