RAHIMSHA HANIFSHA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Rule. Ld. APP waives service of Rule for the respondent State.

(3.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11993010220058 of 2022 registered with Rapar Police Station, Dist. Kachchh, for the offence under Ss. 354(A) and 506(2) of Indian Penal Code, 1860 and Sec. 12 of the POCSO Act.