RAJUBHAI CHANDUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Ankit Bachani is permitted to file his appearance on behalf of original complainant.

(2.) RULE . Learned APP waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-141 of 2018 registered with Idar Police Station, Sabarkantha for offence under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4, 5(L) and 06 of the POCSO Act.