SANDIPBHAI DAHYABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.V. B. Malik, learned advocate for the applicant and Ms.Moxa Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present successive application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No. 11188002200045 of 2020 registered with Bayad Police Station, District: Arvalli for the offences punishable under Sections 363, 366, 306, 506(2) etc. of the Indian Penal Code and Section 12 of the POCSO Act.