HARSHADBHAI AMBALAL TALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, 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.11206062200732 of 2020 registered with Satalasana Police Station, Mehsana for the offence punishable under Sections 363, 366, 376 of IPC and Sections 4, 5(L), 6, 8, 12 and 17 of Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Mr. Dharmik Barot, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State through video conferencing.