VALKUBHAI ALIASKANOBHANA BHAIMANGANI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for the respondent - State.

(2.) 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 ?10 of 2019 registered with Khambha Police Station for offence under Sections 363 , 366 , 376 of the IPC and under Sections 4 and 18 of the POCSO Act.

(3.) Heard learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.