DINESHJI BHAGUJI THAKOR 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.11217002200063 of 2020 registered with Shankheshwar Police Station, District: Patan for the offences punishable under Sections 376 , 506(2) , 356 of the Indian Penal Code and Section 3 (a), 3(d) and 4 of the Protection of Children from Sexual Offences Act, 2012 and Section .

(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.