ANILBHAI DINESHBHAI RATHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) 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.11197034201245 of 2020 registered with Padra Police Station, District : Vadodara for the offences under Sections 363, 366 and 376(2) (N) and 114 etc. of of the Indian Penal Code and under Sections 4, 5(L), 6 and 17 of the POCSO ACO.

(3.) Mr. Vyas, learned advocate appearing for the applicant, submits that investigation is over and charge sheet is filed. He submits that there was love affairs between the applicant and the victim. He further submits that the applicant has stated the history before the medical officer that there was a consensual physical relationship between her and the applicant. He, therefore, submits that considering the nature of the offence, the applicant may be enlarged on appropriate terms and conditions.