DINESHBHAI ARJANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) No one appeared in behalf of the applicant. In the first session also no one appeared on behalf of the applicant. During second session till 03:00 pm, no one appeared on behalf of the applicant. This Court has passed the below mentioned order on 13.03.2020.

(2.) This Court has considered the grounds mentioned in the application stating that FIR is delayed by 8 days. The age of the victim is 25 years the main accused Rameshbhai Bhagwanbhai Patel was enlarged by the learned sessions Judge, Banaskantha on regular bail. It was alleged that the co-accused was having love affair with the prosecutrix and no offence is being made out by the applicant.

(3.) As per the prayer the applicant prays for below mentioned para: