DEVANGKUMAR JITENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP and learned advocate Ms. Avani Patel waive service of notice of Rule for and on behalf of the respective respondents.

(2.) By way of present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant is seeking regular bail in connection with FIR being CR No.11197035250345 of 2025 registered with Desar Police Station, Vadodara Rural for the offence punishable under Ss. 64(2)(M), 87 and 137(2) of the Bharatiya Nyaya Sanhita, 2023 (for short "BNS") and Sec. 3, 4, 5(l), 6 and 18 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").

(3.) Heard learned advocate appearing for the respective parties.