BHARATBHAI GOBARBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11193062200514 of 2020 registered with Dungar Police Station, District: Amreli for the offences under Sections 363, 366, 376 of the Indian Penal Code and Sections 4, 8, 17 and 18 of POCSO Act.

(3.) Heard Mr. Malaykumar S. Patel, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.