S.H.Vora,J. - (1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(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. Part A - 11210004210696 of 2021 with Amroli Police Station for the offences punishable under Sections 363, 366, 342, 376(2)(j), 354(a), 376(3), 114 of the IPC and u/s 3, 4, 5(k), 6, 7, 8, 16 and 17 of the POCSO Act.