NIHAR RANJITBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11186001220465 of 2022 registered with Girgadhda Police Station, Gir- Somnath, for the offences punishable under Sec. 354A of IPC and under Sec. 10 and 18 of POCSO Act.

(2.) Heard learned Mr. A. J. Yagnik for the applicant and Ms. C. M. Shah, learned APP assisted by learned Advocate Mr. Param Buch for the respondents.

(3.) Brief facts leading to filing of present application are that: