RAJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kartik H. Bhatt has received instructions to appear on behalf of original first informant. He is permitted to file his Vakalatnama in the Registry.

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

(3.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, pursuant to the liberty granted by this Court vide order dated 06.02.2020, for regular bail in connection with FIR being C.R.No.I ?139 of 2019 registered with Una Police Station, District Gir Somnath for offence under Sections 363 , 376 and 506(2) of the Indian Penal Code and Sections 3a, 4 and 18 of the POCSO Act.