CHIRAGBHAI MAHESHBHAI MARDIYA Vs. STATE OF 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-122 of 2019 registered with Rajkot Taluka Police Station for the offence under Sections 363 , 366 and 376(2) of the IPC and under Section 6 of the POCSO Act.

(3.) Heard Shri Kirtidev R. Dave, learned counsel for the applicant and Shri Mitesh Amin, learned Public Prosecutor through Video Conferencing.