VAGHELA VISHAL GOVINDSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Mr.K.M.Antani, learned APP waives service of rule on behalf of Respondent - State and Mr.B.J.Priyadarshi, learned advocate waives service of rule on behalf of First Informant.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.11206002230045 of 2023 registered with Visnagar Taluka Police Station for the offence punishable under Ss. 376, 354-D, 506(1) of the Indian Penal Code as also under Ss. 4,8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO').