SANJAYBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant ' accused, after Charge-sheet, under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR C.R. No. 11211035210021 of 2021 registered with Muli Police Station, District: Surendranagar for the offences punishable under Ss. 363, 366, 376(2)(j)(n) of the Indian Penal Code, 1860 (IPC) and Ss. 3(a), 4 12 of the Protection of Children From Sexual Offences Act, 2012 (POCSO Act).

(2.) Rule. Learned Additional Public Prosecutor Mr. Bhargav Pandya waives service.

(3.) Heard learned advocate Mr. Sajid Y. Kariyaniya for the applicant and learned Additional Public Prosecutor Mr. Bhargav Pandya for the respondent - State.