SHAILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.48 OF 2019 registered with Vatva GIDC Police Station, Ahmedabad for the offences punishable under Sections 363, 366 and 376(A)(1) of the Indian Penal Code and Sections 3, 4 and 6 of the Protection of Children from Sexual Offences Act.

(2.) Rule was already issued by this Court vide order dated 24.09.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.