BHARATBHAI MERABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ORDER 1. This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 07.01.2020, whereby liberty was reserved to the applicant to file a fresh application if the trial is not concluded within a period of six months.

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

(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-21 of 2019 registered with Gir-Gadhada Police Station, District Gir Somnath for offence under Sections 363 , 366 , 376 and 114 of the Indian Penal Code and Sections 4, 5(L) of the POCSO Act.