AMITABEN JIGNESHBHAI BABUBHAI PANELIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No.A- 11214020220468 of 2022 registered with Kamrej Police Station, Dist. Surat for the offence punishable under Ss. 363 , 366 , 114 , 376(2)(j)(n) of the Indian Penal Code and Ss. 4, 6 & 8 of the POCSO Act.