MUKESHBHAI TALAJI THAKOR (LODNA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dipen Chaudhari on behalf of the applicant, learned Additional Public Prosecutor Mr. Mr. Manan Maheta for the respondent-State and learned Advocate Mr. Apurva K. Jani on behalf of respondent no. 2.

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

(3.) The present applicant who has been arraigned as an accused has preferred 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. 11195035241084 of 2024 registered with Palanpur Taluka Police Station, District: Banaskantha for the offence punishable under Ss. 137(2), 87, 65(1) of the Bhartiya Nyaya Sanhita 2023 and Ss. 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012 after filing of the charge-sheet.