MAHESHBHAI KALUBHAI HATILA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jirga Jhaveri, learned Additional Public Prosecutor waives service of rule on behalf of Respondent - State.

(2.) Heard Ms. Nidhi P. Barot, learned advocate for the applicant.

(3.) This Revision Application is filed praying for an order of regular bail by the child in conflict with law who is aged about 16 years alleged to have committed an offence under Ss. 363, 366 and 114 at the time of filing an FIR but on conclusion of investigation he is charge- sheeted for further offence under Ss. 376 (2) and 376 (3) of Indian Penal Code also over and above under Ss. 4 , 6 , 12 and 17 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO").