RAHUL BALDEVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant in view of the development which has taken place after the withdrawal of the earlier application which was withdrawn on 16.07.2019.

(2.) Rule. Learned APP Mr. Chintan Dave 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 - 5 of 2019 registered with Vasna Police Station, District Ahmedabad for offence under Sections 363 , 366 , 376(C)(3) of the Indian Penal Code and Sections 3(a), 4, 5(l), 6, 11(6) and 12 of the POCSO Act.