RIYAZBHAI RAJUBHAI RAJBALI JIVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 05.10.2018, following order was passed.

(2.) Today, I have heard learned Additional Public Prosecutor and gone through the matter.

(3.) This 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 85 of 2018 registered with Vartej Police Station, Bhavnagar for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code, 1860 and sections 4 and 18 of the Protection of Children from Sexual Offences Act, 2012.