S.H.Vora,J. - (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 C.R.No.11193050210253 of 2021 with Rajula Police Station for the offences punishable under Sections 376(2)N, 363, 366 of IPC and u/s 4, 8 and 18 of the POCSO Act.