DINESH SABU KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 49/2016 with Rapar Police Station for the offences punishable under Sections 363 , 366 , 376 , 506(2) of the IPC and under Sections 4 and 17 of the POCSO Act and under Section 25(1)(B) of the Arms Act and Section 135 of G.P. Act.

(3.) It is briefly stated that a complaint came to be filed by Chandrika, daughter of Karsanbhai Makwana, inter alia, contending that she resides with her parents and doing agricultural work and they are two brothers and five sisters and the complainant is eldest one. It is stated that on