ANILBHAI TERSINGBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11821048210101 of 2021 with Sukhsar Police Station, Dahod for the offences punishable under Ss. 363 , 366 , 376(N) of IPC and u/s 4, 6 and 8 of the POCSO Act.