BHARAT JASMATBHAI BARVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.Khushbu Vyas, learned advocate states that she has received instructions to appear for and on behalf of the original-? complainant. She shall file her Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-?State and Ms. Khushbu Vyas, learned advocate waives service of notice of rule for and on behalf of original-?complainant.

(3.) The present successive bail application has been preferred by the applicant/ accused to get regular bail U/s.439 of the Code of Criminal Procedure, in connection with the offence registered at Amroli Police Station vide C.R.No.11210004200092/2020 for the offence punishable U/s.376(3), 376(2)(j), 376DA, 506(2), 114 of the Indian Penal Code , under Sections 3 , 4 , 5(G) , 6 , 7 , 8 of the Protection of Children from Sexual Offences Act, 2012 and under Sections 3 and 5 of the Immoral Traffic (Prevention) Act, 1956 after filing of the charge-?sheet.