SONU @ PRAVINSINGH MAHAVIRSIGH LONIVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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-11204047200894 of 2020 registered with Nadiad West Police Station for the offence punishable under Sections 363, 366, 376(2)(3) of IPC and Sections 3(A), 4 and 12 of POCSO Act.

(3.) Heard Mr. Darshit Brahmbhatt, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.