PRAMOD RAMGOPAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11210048200904 of 2020 registered with Umra Police Station, Surat City for the offences under Sections 363, 342, 366- A, 368, 372 and 114 of the IPC, under Sections 4, 8 and 17 of the POCSO Act and under sections 4, 6 and 8 of Immoral Traffic (Prevention) Act.

(3.) Heard Mr. Suraj Shukla, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent.