VARUNBHAI DILIPBHAI KHARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with C.R. No. I -96 of 2018 registered with Devgadhbaria Police Station, District-Dahod for the offences punishable under Sections 354 , 363 , 376(N) , 323 , 504 , 506(2) of the Indian Penal Code and Sections 3, 4, and 8 of the POCSO Act, 2012.

(2.) Heard learned Advocate Mr.Vijal Desai for the Applicant and learned APP Mr. H.K. Patel for the Respondent-State and learned advocate Mr.Kushal Desai for the respondent Nos.2 and 3 through Video Conference.

(3.) Victim and father of the victim have been identified by the learned advocate Mr. Kishan Ninama who have remained present through video conference.