AAKASH NATWARBHAI PADHIYAR 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.

(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.11196016201502 of 2020 with Makarpura Police Station for the offences punishable under Ss. 363 , 266 , 376(2)(N) , 376(3) of IPC and under Ss. 5(L), 6, 12 of POCSO Act.