AMRAT @ MUKESH JIVENBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Shankul Kabra has received instructions to appear on behalf of original First Informant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No.11208002200085 of 2020 registered with Aaji Dam Police Station, District Rajkot for offence under Sections 363 , 366 and 376(3) of the Indian Penal Code and Section 6 of the POCSO Act.