DILIPBHAI BHIMJIBHAI NINAMA 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.11216005210149 of 2021 with Dehgam Police Station, Gandhinagar for the offences punishable under Sections 363, 366 and 376(2)(n) of IPC and u/s 4, 5(j)(2), 5(L), 6 and 8 of the POCSO Act.