PARTH DILIPBHAI CHHATBAR 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. 11213022201005 of 2020 registered with the Jetpur City Police Station, District : Rajkot Rural for the offences punishable under Sections 363, 366, 376(D)(A), 506(2), 114 & 386 of the Indian Penal Code and Sections 4, 6, 8, 12 & 17 of the POCSO Act.

(2.) Rule was already issued by this Court vide order dated 01.09.2020.

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