RAMJIBHAI MEGHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard the learned advocates for the respective parties through video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11193027200580 of 2020 with Khambha Police Station, District Amreli for the offences punishable under Sections 323 , 365 , 354A ,(1)(1), 504, 506(2), 511 and 114 of the Indian Penal Code , 1860, Section 12 of the Protection of Children from Sexual Offences Act, 2012 and Section 135 of the Gujarat Police Act.