RAMESH JAGSHI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Kishan Prajapati, learned advocate seeks permission to file his vakalatnama on behalf of the original complainant within four days. Permission as sought for is granted. Registry is directed to accept the vakalatnama.

(2.) Heard Mr.Chintan Popat, learned advocate for the applicant, Ms.Nisha Thakore, learned Additional Public Prosecutor for the respondent - State and Mr.Kishan Prajapati, learned advocate for the original complainant through Video Conferencing.

(3.) The present application is filed, after filing of charge- sheet under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11993010200523 of 2020 registered with Rapar Police Station, for the offences punishable under Sections 363, 366, 376 etc. of the Indian Penal Code and Sections 4, 6 and 17 etc of the POCSO Act.