VANRAJSINH BHIKHAJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Darshan Dave has received instructions to appear on behalf of original complainant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP 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?42 of 2019 registered with 'A' Division Police Station, Himmatnagar for offence under Sections 363 , 366 and 376(2)(j)(n)(3) of IPC and Sections 11(4), 5(l) and 6 of POCSO Act.