HITESH RAJENDRAPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 27/4/2022 passed a detailed order which requires profitably to be reproduced.

(2.) Today, we have noticed from the affidavit filed by the present petitioner that he has two offences under the Protection of Children from Sexual Offences (POCSO) Act, 2012 registered with Vadaj Police Station.

(3.) We have noticed that in Criminal Misc. Application No.481 of 2022 in Special (POCSO) Case No.264 of 2021, the Court of learned Special Judge (POCSO), Ahmedabad on 3/2/2022 granted him regular bail with certain terms and conditions which are as follow: