CHANDRAKANT @ TINO CHHOTUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, learned APP 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 C.R.No.I-27/2018 registered with Damavav Police Station, District Panchmahals for offence under Sections 363, 366 and 376(2)(n) and 114 of the IPC and Sections 4, 6, 12 and 17 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Mr.Sudhanshu Patel, learned counsel for the applicant and the learned APP through Video Conferencing.