AJAY RAMESHBHAI DEVIPOOJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-118 of 2019 registered with A Division Police Station, District: Mehsana city for the offences under Sections 376 , 363 , 506(1) of IPC and Sections 4 and 8 of POCSO Act.

(2.) Learned advocate for the applicant submits that the victim and the applicant have love affairs and the victim had voluntarily travelled with the applicant from Mehsana to Visnagar and thereafter to some another place. At that time she had not complained to anybody and thus, there is a delay in filing the complaint.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has strongly opposed grant of regular bail looking to the nature and gravity of the offence. He has further stated that the victim is only 15 years and her consent has no effect on this case.