SHAHRUKH SABBIRKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) The applications are filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11204046210699 of 2021 with Nadiad Town Police Station, Nadiad for the offences punishable under Ss. 384 , 354(C) , 170 , 114 of IPC, under sections 15, 17 of POCSO Act and under sections 65(E) , 67 , 67(A) of Information Technology Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.