JASVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Yash K. Dave has received instructions to appear on behalf of the complainant as well as the victim. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) 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.I-65 of 2015 registered with Khambholaj Police Station, Anand for offence under Sections 363 , 366 and 376 of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.