RAKESHBHAI TULSIBHAI GONDALIYA 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.-I No.69 of 2019 registered with Rajula Police Station, Dist : Amreli for the offences punishable under Sections 363, 366 and 376(N) of the Indian Penal Code and Sections 4, 8 and 18 of the Protection of Children from Sexual Offences Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

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