THAKORE MAHESHBHAI DAHYAJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR No.11192050200764 registered with Sanand Police Station, District Ahmedabad for the offences punishable under Ss. 363, 366, 376(3) of the Indian Penal Code and Sec. 4, 5(L), 6 and 8 of the POCSO Act.

(2.) Heard learned Advocate Mr. Parthiv A. Bhatt for the Applicant and learned APP Ms. Monali Bhatt for the Respondent State. Submission of the Parties:

(3.) Learned Advocate for the Applicant / Accused has submitted that this is a successive bail application after the order passed by this Hon'ble Court on