VARUNKUMAR PARDIP THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. The original informant is permitted to be joined as party respondent.

(2.) Rule. Learned APP as well as learned advocate appearing for the original complainant waive service of notice of Rule on behalf of respective respondents. By consent, Rule is fixed forthwith.

(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.I- 11208002220322 of 2022 registered with Aaji Dam Police Station, Dist. Rajkot City, for the offences punishable under Ss. 376(2)(N) , 376(3) and 114 of the IPC and Ss. 5(J)(2) and 6 of the POCSO Act and Ss. 3(1)(W)(1) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .