DHAVAL GORDHANBHAI SAROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Sandeep Kapadia for learned advocate Mr.S.S. Soni appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jay A. Mehta appearing on behalf of the respondent-State.

(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 successive regular bail in connection with FIR C.R. No. I-125 of 2016, registered with Mahila Police Station, District: Rajkot, for the offence punishable under Ss. 376 and 506(2) of the IPC read with Sec. 6 of the POCSO Act, more particularly, the applicant having been arrested upon the learned Sessions Court having issued a non-bailable warrant as the applicant had not attended the trial regularly from 2022 onwards.