NARSINHMANSINHTHAKOR Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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 ?94 of 2019 registered with Sanand Police Station, Ahmedabad Rural for offence under Sections 376(3) , 363 , 114 of the IPC and under Sections 4, 8, and 10 of POCSO Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.