PRAVINKUMAR HEMABHAI TURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11993006201147 of 2020 registered with Gandhidham 'A' Division Police Station, Dist. Kutch East-Gandhidham, for the offences punishable under Ss. 363 , 376(c)(3) , 323 and 506(2) of the IPC and Ss. 4 and 8 of the POCSO Act.

(2.) Brief facts leading to filing of present application are that:

(3.) This Court has heard Mr. S.J. Shah, learned counsel for and on behalf of the applicant and Mr. Manan Maheta, learned APP for the respondent-State.