FAKIRMAMAD HUSHENBHAI SUMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned App waives service of notice of Rule for and on behalf of Respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11185008220005 of 2022 with Vadinar marine Police Station, District Devbhumi Dwarka for the offences punishable under Ss. 354(A) 1, 354(B) and 506(2) of the Indian Penal Code read with Sec. 8, 12, 18 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The brief facts of the present case are as under: