VIKRAMJI MATHURJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, Ms. Krina Calla, learned APP waives service of Rule on behalf of the respondent-State of Gujarat.

(2.) Mr. Hardik Brahmbhatt, learned advocate states that he has instructions to appear on behalf of the original complainant. He seeks permission to file his appearance on behalf of the original complainant. Permission is granted. Registry is directed to accept his Vakalatnama on behalf of the original complainant. Learned advocate for the complainant has identified the prosecutrix, who is present in the court.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 98 of 2013 registered with Vadnagar Police Station, for the offences punishable under Sections 363, 366, 376, 114, etc. of the Indian Penal Code and Section 4 & 8 of Protection of Children from Sexual Offences Act.