NARENDRASINH JENISINH CHAUHAN 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.11204027200770 of 2020 registered with Kathlal Police Station, Dist : Kheda for the offences punishable under Sections 363, 366, 376(2)(N), 376(3) and 114 of the Indian Penal Code and Section 3(A), 4, 5(L), 6 and 12 of the Protection of Children from Sexual Offences Act.

(2.) Rule was already issued by this Court vide order dated 05.11.2020.

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