PAGI DIPAKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. R. C. Kodekar waives service of notice of Rule for and on behalf of Respondent-State.

(2.) 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.11184007220113 of 2022 registered with Santrampur Police Station, District Mahisagar, for the offences punishable under Sec. 363 , 366 , 376A , 307 of the IPC and under Sec. 4 of the POCSO Act and under sec. 135 of the Gujarat Police Act.

(3.) Heard learned Mr. Ishan Joshi for the applicant and Mr. R. C. Kodekar, learned APP for the respondent-State.