MANOJBHAI AVICHADBHAI TADVI 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.11823004200577 of 2020 registered with Dediyapada Police Station, Dist. : Narmada for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4, 5(L), 6, 9(L) and 17 of the Protection of Children from Sexual Offences Act.

(2.) Rule was already issued by this Court vide order dated 04.11.2020.

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