A.Y. Kogje,J. - (1.)RULE . Learned APP Mr.H.K.Patel 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 I-CR No.110 of 2019 registered with Vanthali Police Station, Junagadh for offence under Sections 363m 366 and 376 of the Indian Penal Code and Sections 6, 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.