YASH RAJESHKUMAR BAROT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Pratik Barot is permitted to file his appearance on behalf of original complainant.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11191017201194 of 2020 registered with Gujarat University Police Station, Ahmedabad City offence under Sections 363, 366 and 114 of the Indian Penal Code, under Sections 11(4)(6) and 12 of the POCSO Act and under Section 84 of the Juvenile Justice Act.