MAHESHBHAI KANUBHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent - State.

(2.) 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.11215040200644/2020 registered with Bhalej Police Station, District Anand for offence under Sections 363, 366, 114, 323, 506(2) of the IPC and Sections 17 and 18 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Mr. Nirav Thakkar, learned counsel for the applicant and the learned APP through Video Conferencing.