SAHIL MUKHTAR KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Patel appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Mehta appearing on behalf of the respondent-State and learned advocate Mr.Paras Sukhwani on behalf of the original Complainant through legal aid.

(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 Part- A C.R. No. 11210005250521 of 2025 registered with Athwalines Police Station, District : Surat, for the offence punishable under Ss. 64, 64(2) (I), (m), 75(2) and 351(3) of the BNS read with Ss. 4, 6, 8, 10 and 12 of the POCSO Act.