RAKESH @ CHHOTU MOHANBHAI GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Part A-C.R.No.11822022200028 of 2020 with Vijalpore Police Station, Navsari for the offences punishable under Sections 363, 366 and 376(2)(j)(N) of the IPC and u/s 5(L) and 6 of the POCSO Act.