RAVIRAJ Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(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 C.R. No.I-84 of 2019 with Amreli City Police Station for the offences punishable under Sections 363, 366, 376(2)(f), 376(2)(n), 376(d), 377, 354, 354(a), 354(B), 354(D), 352, 342, 323, 504, 506(2), 509, 120-B, 34 and 114 of the Indian Penal Code and under Sections 4, 6,8, 10, 12 and 17 of the POCSO Act..