DEVENDRABHAI RAJESHBHAI CHAVDA 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.11204060210024 of 2021 with Thasra Police Station for the offences punishable under Sections 354(A), 506 and 305 of the Indian Penal Code and under Sections 17 and 18 of the POCSO Act.