RAJESH MANJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule returnable forthwith. Ms. Chetna Shah, learned Public Prosecutor waives service of Notice of Rule on behalf of the respondent -State.

(3.) The present application is a successive bail application filed by the applicant after the withdrawal of the earlier one being Criminal Misc. Application No. 8287 of 2020 on 16.06.2020. The applicant-accused who has been arrested has preferred the present application seeking his release on bail under Section 439 in connection with FIR being C.R. No.-I- 42 of 2019 dated 28.08.2019 registered with Samkhiyali Police Station for the offences punishable under Sections 363, 354, 354A, 342, 366, 376, 376(1) and 114 of IPC read with Section 4, 6, 8, 12 and 17 of the Protection of Children from Sexual Offences Act and Section 135 of Gujarat Police Act.