GOVINDBHAI DEVRAJBHAI SAKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for temporary bail in connection with the offence being I-C.R. No. 49/2018, registered with Mahila Police Station, under Section 376B of etc. of the IPC and Section 6 of the Protection of Children from Sexual Offences Act on the following grounds:

(2.) Learned APP also has been heard for the State and she has submitted a report of the concerned officer.

(3.) This Court has heard the learned Advocate, Mr. Kothari, for the applicant, who has urged that the applicant is unable to eat on account of broken denture.