THAKOR SANJAYJI 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- 69 of 2020 registered with Kadi Police Station, District: Mehsana for the offences under Sections 376, 342, 354(1)(I), 506(2) of the Indian Penal Code and sections 4, 8, 11 and 12 of POCSO Act.

(3.) Heard Mr. Vivek Brahmbhatt, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State. Mr. O.I. Pathan, learned advocate for the original complainant is absent.