Vipul M.Pancholi,J. - (1.)This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 09.10.2019, wherein this Court observed that if the trial is not concluded within a period of four months, applicant can file fresh application.
(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-24 of 2017 registered with Godhra Taluka Police Station, Panchmahal for offence under Sections 363, 366, 376(2)(n) and 376(3) of the Indian Penal Code and Section 4 and 6 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.