TOUFIKHUSSEIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11197008200005 of 2020 with Chanod Police Station, Vadodara (Rural), Dist. Vadodara for the offences punishable under Sections 363 , 366 , 376(2)(n) of the Indian Penal Code, 1860 and under Sections 5(l) and 6 of the Protection from Children from Sexual Offences Act, 2012 (POCSO).

(3.) ***