VISHAL DULABHAI BELADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Ronak Raval, waives service of Rule on behalf of the respondent State.

(2.) Mr.Dhaval V. Kansara, learned advocate, states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I?134 of 2019 registered with Sarthana Police Station, District Surat, for offence under Sections 363, 366, 328, 376(2)(j)(n) and 506(2) of the Indian Penal Code and Sections 4 and 6 of the Protection of Children from Sexual Offences Act.