VISHALBHAI ANOPBHAI KHAPED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11821024200039 of 2020 registered with Garbada Police Station, District: Dahod for the offences under Sections 363, 366, 376 of the Indian Penal Code and under sections 3, 4 and 8 of the POCSO Act.

(3.) Heard Mr. Darshan Dave, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.