VIJAYBHAI JASUBHAI PATANVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being No. 11197034200917 of 2020 registered with Padra Police Station, Vadodara Rural for the offence under Sections 363, 366, 376(2)(I)(N) and 114 of the IPC and Sections 4,5(L) and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Shri M.S.Patel, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.