VILPABEN MANOJBHAI FEGDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Shruti Pathak, learned APP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr. Kumar Trivedi, learned advocate for the applicant and Ms.Shruti Pathak, learned APP for the respondent-State.

(3.) By way of preferring the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of her arrest in connection with the FIR being C.R.No.I-80 of 2018 registered with Prantij Police Station, Dist. Sabarkantha for the offences punishable under Sections 363 , 366 , 376 and 506(2) of the Indian Penal Code and Sections 3 , 4 , 11(4) , 12 and 17 of Protection of Children from Sexual Offences Act. .