RAVIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pratik Barot on behalf of the applicant, learned Additional Public Prosecutor Mr. Manan Maheta for the respondent-State.

(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.11993007250354 of 2025 registered with 'B' Division Gandhidham Police Station, District: Kutch East Gandhidham for the offence punishable under Ss. 137(2), 87 and 64(2) (m) of the Bhartiya Nyay Sanhita, 2023 read with Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 after filing of the charge-sheet.