VIJAYBHAI LALJIBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11198035201514 of 2020 registered with Mahuva Police Station, District: Bhavnagar for the offences punishable under Sections 363 , 366 , 376(2)(J)(N) and 114 of the Indian Penal Code and Sections 4, 6, 8 and 17 of the POCSO Act.

(2.) Heard learned advocate Mr. Rathin P. Raval for the applicant and learned APP Mr. L. B. Dabhi for the respondent - State through Video Conference.

(3.) The learned advocate for the applicant - accused has submitted that there was love affair between the accused and victim girl. He further submitted that matter is settled between the accused and complainant now and she stated in the affidavit that she would have no hesitation, if the bail is granted. Further, it is submitted that the investigation is over and charge-sheet is filed and hence, there is no possibility of tampering and hampering with the evidence. Besides, the applicant having only one antecedent.