HITESHBHAI THOBHANBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri 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 FIR being C.R.No.I-51 of 2019 registered with Thangadh Police Station, District Surendranagar for offence under Sections 376(3) of the IPC and under Sections 5(L), 5 of The Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Shri A.B.Gateshaniya, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through Video Conferencing.