RAJESHBHAI LALJIBHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jaydeep Sindhi, appearing on behalf of the applicant, learned Additional Public Prosecutor Mr. L.B. Dhabi, appearing on behalf of the respondent-State and learned advocate Mr. Darshan Dave for respondent no.2.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11823009240607/2024 registered with Gurudeshwar Police Station, Narmada, for the offence punishable under Ss. 137(2), 87, 64(2)(H), 64(2)(M) of BNS Act and Ss. 4, 6 of POCSO Act.