RAHESH SULEMAN SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-14 of 2019 with Mandvi Police Station, District: Kachchh (East)-Bhuj for the offence punishable under Ss. 354, 354(D), 354(a) and 114 of the Indian Penal Code, 1860 and under Ss. 8, 12, 17 and 18 of the Protection of Children from Sexual Offences Act, 2012.