MANOJ Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 22.08.2019 passed in Criminal Misc. Application No.16006 of 2019. It was observed in the said order that after a period of four months applicant can file fresh application.

(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-33 of 2018 registered with Virpur Police Station, District Rajkot Rural for offence under Sections 363 , 366 , 376(N) of the Indian Penal Code and Section 6 of POCSO Act.