VINODBHAI ARVINDBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11196037200811 of 2020 registered with Laxmipura Police Station, District: Vadodara City for the offences under Sections 363, 366, 376(2)(N) of the Indian Penal Code read with Section 5(L), 6 of the POCSO Act.

(3.) Heard Mr. Jaydeep H. Sindhi, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.