PINTU 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-11195001200389/2020 registered with Aagthala Police Station, District: Banaskantha for the offences under Sections 363, 366, 376 of the Indian Penal Code and under sections 4 and 6 of the POCSO Act.

(3.) Heard Mr. Sanjay Prajapati, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent No.1.