ROSHANKHAN RAHEMATKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Ashok Purohit has received instructions to appear on behalf of original first informant. 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.11211058200325 of 2020 registered with Bajana Police Station, District Surendranagar for offence under Sections 363 , 366 , 376(2)(N) of the Indian Penal Code and Sections 5(L), 6 and 12 of the POCSO Act.