RAHULBHAI MALABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advo ORAL ORDER

(2.) Rule. Learned APP 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-94 of 2019 registered with Dhanera Police Station, District Banaskantha for offence under Sections 363 , 366 , 376(2)(J)(N) of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.