CHANDANKUMAR DULESAR YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Ruchi Singh on behalf of the applicant, learned Additional Public Prosecutor Mr. Manan Maheta for the respondent-State and learned Advocate MR. Kartikey Rawal 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. 11210064241110 of 2024 registered with Gadodara Police Station, District: Surat for the offence punishable under Ss. 363, 366, 376(2)(N), 376(2)(J), 376(3) of the Bhartiya Nyaya Sanhita read with Ss. 3(A), 4, 7, 8 of the Protection of Children from Sexual Offences Act, 2012 after filing of the charge-sheet.