NARESH VYANKAT NARSAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Devangi Solanki appearing for the original first informant has filed Vakalatnama along with an affidavit filed by the original first informant in the Registry. The same is taken on record.

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

(3.) The present successive 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-141 of 2019 registered with Bhaktinagar Police Station, District Rajkot for offence under Sections 363 , 366 , 376(3) of the Indian Penal Code and Sections 4 and 12 of the POCSO Act on the ground of change of circumstance as the matter is settled out of the Court.