VIPUL M.PANCHOLI,J. - (1.) Rule. Learned APP 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 C.R.NO.I2 of 2019 registered with Mehmadavad Police Station, District Kheda for offence under Sections 363, 366, 376(2)(N), 114 of the Indian Penal Code and Sections 3(a)4, 4 of 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.;