SWAMI RAMRATANPUR GURU VIRMAPURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11195034200711 of 2020 with Palanpur (East) Police Station, District Banaskantha for the offences punishable under Sections 376(2)(n) , 377 , 341 , 506(2) and 294B of the Indian Penal Code, 1860, (the IPC ).

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 25.08.2020 and has been incarcerated since then. He has further submitted that there is a huge delay in lodging the FIR since the offence has been committed upto 14.06.2018 and the FIR has been registered on 18.08.2020 and the first informant has not given sufficient explanation of huge delay. He has submitted that the husband of the original informant was having the knowledge of the commission of the alleged offences by the applicant.