PRAVIN ASHOKBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the Applicant accused under section 439 of Criminal Procedure Code, 1973 for grant of regular bail.

(2.) The Applicant - accused is charged with having committed offence under Sections 376, 376(D), 120(B), 370, 370(A), 372, 373, 366(A), 366(B) of the Indian Penal Code and under Sections 4 and 6 of the POCSO and under Sections 4, 5 and 9 of the Immoral Trafficking Act, 1956 for which FIR being I-CR No. 16 of 2017 has been registred with Mangrol Police Station, Junagadh.

(3.) Heard learned Advocate Shri Atit Thakore for learned Advocate Shri Vishal B. Mehta for the Applicant and learned APP Mr. K.P.Raval for the Respondent State.