RAKESHKUMAR MANGALSINH RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice 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 C.R.No.11207050200606 of 2020 with Pavagadh Police Station, Panchmahal for the offences punishable under Sections 363, 366 and 376(2) of IPC and under sections 4, 6 and 12 of the POCSO Act.