LATABEN GOKULBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Pinakin Raval, learned advocate states that he has instruction to appear on behalf of original complainant and shall file his appearance at the earliest. He has identified the original complainant, who is present in the Court and who has filed Affidavit, which is taken on record.

(2.) Rule. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent and Mr.Pinakin Raval, learned advocate waives service of Rule on behalf of the original complainant.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR being C.R.No.I -37 of 2015 registered with Khergam Police Station, Navsari, for the offences punishable under sections 354(a)(c) and 376 of the Indian Penal Code; Sections 4, 5(d)(f)(p), 6, 9(f) (l)(p), 11(ii), 12, etc. of the Protection of Children from Sexual Offences Act,2012.