MARUTISINHBACHUSINHGOHIL Vs. STATEOF 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 C.R.No.I ?24 of 2017 registered with Kalol Police Station, Panchmahal District offence under Sections 363 , 366 , 376(2) of the IPC and Sections 4 and 6 of POCSO Act.

(3.) Heard Shri Chetankumar K. Shah, learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.