PARESHGIRI DINESHGIRI GOSWAMI BAVAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Nilay Thakar states at bar that he has instructions to appear for the complainant and he seeks permission to file appearance. Permission is accordingly granted.

(2.) Heard learned advocate for the applicant and learned A.P.P. for the respondent - State.

(3.) This application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. being C.R.No.I-16 of 2017 registered with Thorala police station, Rajkot under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.