MALSINGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No.11821008200503 of 2020 registered with the Dahod Rural Police Station, District : Dahod for the offences punishable under Sections 363, 366, 376(N) and 114 of the Indian Penal Code and Sections 3, 4 and 8 of the Protection Of Children from Sexual Offences Act.

(2.) Rule was issued by this Court vide order dated 14.08.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.