MOTIBHAI BABUBHAI KANOJIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11191023210827/2021 with Vadaj Police Station for the offences punishable under Sections 354(A)(A) (10(i), 354(A)(1)(2) of the IPC and u/s 7,8,9(M), 10, 19 of the POCSO Act.

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