SURESHBHAI VAJUBHAI PALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Nabilkhan Yusufzai appears and states that he has instructions to appear on behalf of original complainant and he shall be filing his vakalatnama. The Registry is directed to accept vakalatnama of learned advocate for the original complainant.

(2.) Heard learned advocate Mr.Sajid Kariyaniya for the applicant, learned Additional Public Prosecutor Mr. Manan Mehta for the Respondent - State and Mr.Nabilkhan Yusufzai, learned advocate for the original complainant.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11211025220100 of 2022 with Joravarnagar Police Station, Surendranagar for the offences punishable under Ss. 363, 366, 376(2) (J)(N) of the Indian Penal Code and under Ss. 3(A), 4, 5(L), 6 and 12 of the POCSO Act.