(1.) Rule returnable forthwith.
(2.) Heard Mr.Premal Rachh learned advocate for the applicant and Mr.Mitesh Amin learned Public Prosecutor with Mr.D.M.Devnani learned APP for the State through video conferencing.
(3.) This application is filed seeking regular bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 366 , 363 , 376(2)(n) of the Indian Penal Code and under Section 6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012, for which FIR came to be registered at C.R. No.I-15 of 2019 with Patanvav Police Station, Rajkot.