ZARINABEN IBRAHIMBHAI VAKOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(3.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11186002210350 of 2021 registered with Kodinar Police Station, District Gir Somnath for the offences under Sections 376(3), 354A, 452, 504, 506(2) and 114 of the Indian Penal Code, 1860 and under Sections 3a, 4, 8, and 17 of the Protection of Children from Sexual Offences Act, 2012 and under Section 135 of the Gujarat Police Act.