VIKRAMBHAI AMRABHAI MALIVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.11187006200762 of 2020 with Lunavada Police Station, District Mahisagar for the offences punishable under Sections 376 and 506(2) of the Indian Penal Code, 1860 and under Sections 4 and 12 of the Protection of Children from Sexual Offices Act, 2012.

(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 22.05.2020 and has been incarcerated since then. He has also submitted that the daughter of the complainant had voluntarily left her home with accused No.1 and that there was no influence of the present applicant in her accompanying the accused No.1. It is submitted that the applicant is not even named in the FIR and after three days, he has been wrongly roped in the present offence, that too after her history has been recorded by the concerned doctor, who had medically examined the prosecutrix.