NAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent.

(2.) Heard Mr. Patel, learned advocate for the applicant and learned Additional Public Prosecutor Mr. Mehta for the respondent - State.

(3.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No.11202056210095 of 2021 with Kalavad Rural Police Station, Jamnagar for the offence punishable under Ss. 363, 366 of the Indian Penal Code and subsequently Ss. 376 , 376(2)(N) of the Indian Penal Code and Sec. 4 , 5(J)(II), 5(L), 6, 18 of the POCSO Act.