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 CR No.11213064201468 of 2020 registered with Upleta Police Station, Rajkot for offence under Sections 363, 366, 376(2)(j) and 507 of the Indian Penal Code, Section 4 of the POCSO Act and Section 3(1)(w) and 3(2)(v) of the Atrocities 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.