AJAYBHAI ARVINDBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor 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. 11199051200196 of 2020 registered with Vedach Police Station, Bharuch for the offence under Sections 363, 366, 376 of the IPC and under Sections 4, 6 and 12 of The Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Shri Parvez Pathan, learned counsel for the applicant and Shri Mitesh Amin, learned Public Prosecutor for the State through video conferencing.