RANJEET RAVINDRAPRASAD PASWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11196013200790/2020 with Sama Police Station for the offences punishable under Ss. 363 , 366 , 376 of the IPC and u/s 4,8,12 of the POCSO Act.