SAGAR @ SAYAR DUDABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 03.02.2020, this successive bail application is filed by the applicant;

(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-9 of 2019 registered with Miyani Marine Police Station, District Porbandar for offence under Sections 363 , 366 and 376 of the Indian Penal Code and Section 4 of the POCSO Act.