THAKOR ASHOKJI SOMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 363, 366, and 376 of the Indian Penal Code and under sections 4 and 8 of the Protection of Children from Sexual Offences Act, 2012 for which an FIR came to be registered at C.R. No. I-30 of 2017 with Kheralu Police Station, Dist. Mehsana.

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) Considering the statement of the victim, the case for admitting the petitioner to bail is made out.