MANISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Dharmesh Devnani, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.I/165 of 2015 registered before Mahuva Police Station, Bhavnagar District for the offence under Sections 376(2)(i)(N), 323, 114 and 506(2) of IPC and Sections 4, 5(i)(l), 6, 8 and 17 of the Protection of Children From Sexual Offence Act.

(3.) Heard Mr. Mrudul Barot, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the respondent-State through video conferencing.