DIPAKBHAI VISHALBHAI ISHWARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.V.V. Bhamare appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jay A. Mehta appearing on behalf of the respondent-State and learned advocate Mr.S.R. Rathore for learned advocate Mr.M.H. Shekhawat for the respondent No.2 - original Complainant.

(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. 11217041250390 of 2025 registered with Saraswati Police Station, District : Patan, for the offence punishable under Ss. 107, 75(2), 78(2) of BNS read with Sec. 11(4), 12 and 18 of the POCSO Act.