SURESH PAPPUBHAI SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Keval Boart states that he has received instructions to appear on behalf of the original complainant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(3.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-129 of 2019 registered with Shahibaug Police Station, District Ahmedabad City, for offence under Sections 363, 366 and 376(i)(l) (n) of the Indian Penal Code and Sections 11(vi), 12, 5(l)(k), 4 and 6 of the POCSO Act, pursuant to the liberty granted by this Court vide order dated 30.01.2020 and on the ground of change of circumstance.