SALIMBHAI IBRAHIMBHAI MIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Nirupam Nanavaty for the applicant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11218009220115 of 2022 registered with Kamlabaug Police Station, District Porbandar on 19/3/2022 for offences punishable under Ss. 363 , 366 and 376 of the Indian Penal Code and Sec. 4 , 6 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The applicant having initially approached the learned Sessions Court, praying for the very selfsame relief of being released on anticipatory bail, having not succeeded before the learned Sessions Court, has approached this Court.