GILDARBHAI JERAMBHAI MEHDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent - State.

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.Part A-11184002200711 of 2020 with Chhota Udepur Police Station, Chhota Udepur for the offences punishable under Sections 363, 366 and 376(2)(n) of the IPC and u/s 3 and 6 of the POCSO Act.