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.I-11196005210552 of 2021 with Chhani Police Station, Vadodara City for the offences punishable under Sections 363 and 376 of the IPC and u/s 4 and 8 of the POCSO Act.