BHAGAABHAI VELABHAI WAJIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with C.R.No.I-11195001200534 registered with Agthala Police Station, Banaskantha for the offences punishable under Sections 313, 317, 202, 203, 114, 376(2)(j) of IPC and Sections 4 and 8 under Protection of Children Against Sexual Offences Act.

(3.) Heard Mr. Nimesh Patel, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State by video conferencing.