AAKASH KALUBHAI VASKALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) The present revision application has been filed by the applicant-revisionist under Sec. 102 of Juvenile Justice (Care And Protection of Children) Act, 2015, (hereinafter referred to as 'J.J. Act' for short), making a prayer for regular bail to the applicant, who was aged about 17 years at the time of alleged act.

(3.) The FIR was registered before the Junagadh Taluka Police Station as C.R. No.11203025240006 of 2024 for the offences punishable under Sec. 376(3), 376(2)n of IPC and Sec. 5(j)(2), 5(L), 5(N), 6, 8 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act').