ROSHANBHAI NATVARBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No. C.R. No.I-33 of 2019 registered with Dediyapada Police Station, District- Narmada for the offences punishable under Sections 363 , 366 , 376 of the Indian Penal Code and Section 4 and 8 of the POCSO Act.

(2.) Heard learned Advocate Mr. Pratik B.Barot for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.