BHARATBHAI RAMANBHAI THAKOR 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 I-C.R.No.11197047210077 of 2021 with Savli Police Station, Vadodara for the offences punishable under Sections 363, 366, 376(2)(N) of IPC and u/s 3,4,5(L), 6, 7 of the POCSO Act.