THAKOR RAJESH PRABHATJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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-11191018200189 of 2020 registered with Gomtipur Police Station, District: Ahmedabad for the offences under Sections 363, 366, 366(A), 376(2) of the Indian Penal Code and Section 5(L), 6, 17 of the POCSO Act.

(3.) Heard Mr. Vicky B. Mehta, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent No.1.