A.Y. Kogje,J. - (1.)RULE . Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State.
(2.)The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11185001201016 of 2020 registered with Bhanwad Police Station, Devbhumi Dwarka for offence under Sections 363, 366 and 354(a)(1) of the Indian Penal Code and Sections 8 and 12 of the POCSO Act.
(3.)Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.