FAKRUBHAI Vs. STATE OF GU JARAT

JUDGEMENT

(1.) Learned APP Ms.Jhaveri waives service of Rule on behalf of 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-15 of 2014 registered with Jasdan Police Station, Rajkot Rural for offence under Sections 363 , 366 , 376(2)(N) and 34 of the Indian Penal Code and Sections 4,6 and 17 of POCSO Act.

(3.) At the outset, learned advocate for the applicants submits that the present application has been filed pursuant to the liberty granted by this Court while passing an order dated 16.01.2020 in Criminal Misc. Application No.710/2020. She, however, submits that in fact, earlier application was filed for three accused i.e. the applicant nos.1 to 3 and at that point of time, the applicant no.4 was not before this Court and, hence against him, no liberty was granted. She, therefore, seeks permission to delete the applicant no.4 from the present application with a liberty to file fresh application qua him before the regular court. Permission for deleting the applicant no.4 is granted. Hence, the applicant no.4 stands deleted.