MITESHJI BHARATJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive bail application.

(2.) The applicant has preferred this application under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail. The applicant is behind the bars for the offences punishable under Ss. 363 , 366 and 376 of the Indian Penal Code and Ss. 4 , 8 and 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Earlier on 1/11/2022, the applicant has withdrawn his application when the Court was not inclined to grant the regular bail to him.