NIKUNJ CHHAGANBHAI KHADAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned PP, Mr.Mitesh Amin waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I- 21/2019 registered with Kaprada Police Station, Valsad for the offenses punishable under Sections 376(2)(n) of the Indian Penal Code and under Sections 5(L) and 6 of the POCSO Act.

(3.) Heard learned advocate, Mr. Adil Mirza for the applicant, learned PP Mr. Mitesh Amin for the respondent - State and learned advocate, Mr. Yagnit Patel for the original complainant, who is permitted to file his Vakilatnama for the original complainant.