YUVRAJBHAI ASHVINBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. V.K. Rana for learned Advocate Mr. Maulik M. Soni appearing on behalf of the applicant, learned Additional Public Prosecutor Mr. Jay Mehta appearing on behalf of the respondent-State and learned Advocate Mr. Ashish Makwana for learned Advocate Mr. Dadhichi L. Limbola on behalf of the respondent No. 2 .

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State and learned Advocate Mr. Limbola waives service of rule on behalf of the respondent No.2.

(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 C.R. No. 11821024250373 of 2025 registered with Garbada Police Station, District Dahod, for the offence punishable under Ss. 137(2), 87 and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 and Ss. 4 and 6 of the POCSO Act.